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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Municipal Corporation Act, 2003

(1)Every Corporation, unless sooner dissolved, shall continue for five years from the date appointed for its first meeting as referred to in clause (a) of Sub-section (2) of Section 14 and no longer.