Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Odisha - Subsection Section 67(5) in Orissa Municipal Act, 1950 (5)The Councillor concerned shall not be entitled to vote on the question referred to in Sub-section (3) and the President shall not be entitled to vote on the motion referred to in Sub-section (4).
