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[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(1)(g) in The Orissa Municipal Corporation Act, 2003

(g)fraudulently or without due authority, as the case may be,attempt to do any of the foregoing acts or willfully aid or abet the doing of any such acts.