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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(2) in Orissa Municipal Act, 1950

(2)During fourteen days after the said copies and translation have been lodged in the said office of which due notice shall be published in the manner prescribed, they shall be open to inspection of the votes of the municipal area at all reasonable times.