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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3) in The Orissa Zilla Parishad Act, 1991

(3)Upon the publication of such a notification all the members of the Parishad including its President and Vice-President shall forth with be deemed to have vacated their offices as such and fresh election shall be held in the prescribed manner.