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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)The minute book shall be open at the corporation office at all reasonable times to the inspection of any Corporator without payment and to the inspection of any other person on payment of a fee of rupees fifty and subject to such conditions as the corporation may impose.