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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3)(b) in The Orissa Panchayat Samiti Act, 1959

(b)the Vice-Chairman of the Samiti at a meeting convened for that purpose within thirty days from the date of election of the Chairman under Clause (a) :