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[Cites 0, Cited by 0] [Section 4B(1)] [Section 4B] [Entire Act]

State of Odisha - Subsection

Section 4B(1)(a) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

(a)where such person is elected in General Election held for the purpose of constituting a new Assembly, the period beginning with the date of publication of the notification of the Election Commission under Section 73 of the Representation of the People Act, 1951; or