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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(4)If the presiding member is believed, by any member present at the meeting to have any such pecuniary interest, in any subject under discussion, the presiding member, may if a motion to that effect is carried, be required to absent himself from the meeting during such discussion.