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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(5) in The Orissa State Electricity (Supply) Rules, 1962

(5)No matter shall be considered at an adjourned meeting other than matters left over at the meeting from which the adjournment took place ; provided that the Chairman may bring or direct to be brought any new matter which in his opinion is urgent, before an adjourned meeting of the Council with or without notice.