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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Odisha - Subsection

Section 384(1) in Orissa Municipal Act, 1950

(1)Whoever acts as a Councillor, knowing that under this Act or the rules and regulations made thereunder, he is not entitled or has ceased to be entitled to hold such office, shall be punishable with fine which may extend to fifty rupees for every such offences.