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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Odisha - Subsection

Section 116(a) in The Orissa Municipal Corporation Act, 2003

(a)the time and place of its meeting, the business to be transacted at such meetings and the manner in which notice of the meetings shall be given including the meetings referred to in Sub-section (3) of Section 113 and adjourned meetings;