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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3)(a) in The Orissa Grama Panchayats Act, 1964

(a)in cases falling under Clauses (i) and (j) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or