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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Odisha - Subsection

Section 183(6) in The Orissa Municipal Corporation Act, 2003

(6)if any, dispute arises as to the accuracy of any deficit or excess referred to in the certificate under Sub-section(4) or Sub-section (5), the Corporation may, after payment of such deficit or after transfer of such excess, as the case may be, refer the matter to the Government whose decision thereon shall be final.