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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(1)The first meeting of the Corporation after the general election shall be convened under Sub-section (8) of Section 14 by the Director, Municipal Administration, not later than 30 days from the date of publication of the results of the election to the Corporation.