Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(1)(a) in The Orissa Municipal Corporation Act, 2003 (a)not less than seven clear days notice in writing specifying the questions shall have to be given to the Corporation Secretary; before putting such questions.