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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(8) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(8)On the discussion being concluded, in the event of several amendments having been proposed, the President of the meeting shall put the amendments to the vote in the order, which he considers most convenient.