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 3] [Entire Act] State of Odisha - Subsection Section 3(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (2)Every Corporator before taking his seat, shall make and subscribe at the first meeting an oath or affirmation under Sub-section (1) of Section 72.
