Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)determine, subject to the other provisions of this Act the wards in which the set as reserved for the Corporators belonging to the Scheduled Castes, the Scheduled Tribes, women and other backward class of citizens under Section 7 shall be set assigned :