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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1)(a) in The Orissa Zilla Parishad Act, 1991

(a)at its first meeting, which [shall be convened within twenty-two days, but not before the expiry of seven days, from the date of] [Substituted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).] publication of the names under Sub-section (2) of Section 6, elect in the prescribed manner a President from among them;