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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(g) in The Orissa Grama Panchayats Act, 1964

(g)being required by the provisions of this Act and the rules made thereunder to do any act or take any proceedings, neglects, or refuses to do any such act or to take any such proceedings.