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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(4) in The Orissa Municipal Corporation Act, 2003

(4)Notwithstanding anything contained in this Act and the rules made thereunder, the Election Commission may issue such special or general orders or directions, not inconsistent with the provisions of this Act for conduct of free and fair election.