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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(4) in The Orissa Municipal Corporation Act, 2003

(4)Notwithstanding anything contained in Sub-section (1) or Subsection (2) the Election Commission may for reasons to be recorded in writing direct that such conviction or sentence shall not operate as a disqualification.