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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Port Trust Act, 1962

(1)No trustee shall vote on or take part in the discussion of any matter coming up for consideration at a meeting of the Board or any Committee if it is one in which the Trustee has any direct or indirect pecuniary, interest by himself or along with his partner, if any, or in which he is inserted professionally on behalf of a client or as agent for any person other than Government, or a local authority.