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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(2) in The Orissa Municipal Corporation Act, 2003

(2)Every meeting of the Corporation or of a Standing Committee, the minutes of the proceedings of which have been signed as laid down in the rules, shall be deemed to have been duly covered and to be free from all defects and irregularity.