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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Odisha - Subsection

Section 20A(6) in The Orissa Panchayat Samiti Act, 1959

(6)[ The Chairman shall nominate the panel as referred to in Subsection (5) within a period of one month from the date of the first meeting of the Samiti, failing which the Samiti shall nominate the panel in its first meeting held after the expiry of the aforesaid period of one month.