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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Municipal Corporation Act, 2003

(3)All other Standing Committees shall consist of seven members each elected by the Corporation from among its Corporators :Provided that no Corporator shall be a member of more than three Standing Committees at the same time.