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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(b)Publish on the notice board of the Municipal Corporation concerned notification signed by him stating the name of the person elected as Mayor and Deputy Mayor, as the case may be;