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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Odisha - Subsection

Section 100(1)(c) in Orissa Municipal Act, 1950

(c)a copy of any record, correspondence, plan or other document which is in his possession or under his control or in his official capacity or which is recorded or filed in his office or in the office of any servant subordinate to him.