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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(3) in The Orissa Municipal Corporation Act, 2003

(3)If any question arises either before or after an election as to whether any person is disqualified under Sub-section (2) the question shall be referred to the Government whose decision shall be final ;Provided that before taking any decision on any such question, the Government shall obtain the opinion of the Election Commission and shall act according to such opinion.