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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(f) in The Orissa Zilla Parishad Act, 1991

(f)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the President or the Vice-President shall be taken up for consideration at the meeting;