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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(5) in The Orissa Municipal Corporation Act, 2003

(5)The Election Commission shall have the power to require any person, subject to any privilege which may be claimed by the person under any law for the time being in force, furnish opinion on such points or matters as in the opinion of the Election Commission may be useful for or relevant to the subject matter of the enquiry.