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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)The State Government may in any case call for a copy or copies of any or all the papers laid before the Corporation or any Committee of the Corporation and thereupon the Secretary of the Corporation shall forward to the State Government a copy or copies of such paper or papers.