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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(iv) in The Orissa Consumer Protection Rules, 1987

(iv)No proceeding of the Council shall be invalid merely by reason of existence of any vacancy. Member Secretary of the Council may request the members to send their suggestions to be included in the business of the meeting of the Councilor any members may suo motu send the suggestions for inclusion of the same in the agenda of the meeting of the Council.