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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(6)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)by reason of the fact that he is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from diseases or is detained in prison or other legal custody at any place.