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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(3)(k) in The Orissa Municipal Corporation Act, 2003

(k)fails to pay any arrears of any kind due by him otherwise than in a fiduciary capacity, to the Corporation up to and inclusive of the previous years in respect of which a bill, notice or direction has been duly served upon him and the time, if any, specified therein for payment has expired; or