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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)In case of urgency, the Mayor, may convene an emergent meeting after giving to the members shorter notice than that specified in Rule 6. In such case notice of the date and time of the meeting shall be published in such manner, as the Mayor may deem most expedient.