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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(a) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(a)Prepare a record of the proceedings at the meeting and sign it attesting with his initials every correction made therein and also permit any [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] present at the meeting to affix his signature to such record, if he express his desire to do so;