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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Odisha - Subsection

Section 242(2)(a) in The Orissa Municipal Corporation Act, 2003

(a)relates to a public meeting or to an election to Parliament or the State Legislature or the Corporation or any other local authority or to candidature in respect of such election; or