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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Odisha - Subsection

Section 127(1) in The Orissa Municipal Corporation Act, 2003

(1)No person shall be qualified to be appointed as an officer of the Corporation, if he has directly, or indirectly any interest in any contract made with or in any work being done for the Corporation, except as a share holder in a registered company or joint stock company or co-operative society under the laws for the time being in force.