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[Cites 0, Cited by 0] [Section 73A(1)] [Section 73A] [Entire Act]

State of Odisha - Subsection

Section 73A(1)(b) in Orissa Municipal Act, 1950

(b)in the case of an officer or authority, it shall be deemed that he is guilty of misconduct and the competent authority shall initiate action under the relevant disciplinary Rules;