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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(4)(c) in The Orissa District Planning Committees Rules, 2000

(c)No member shall take part in the discussion of any subject, coming up for consideration at a meeting of the Committee, if he or any member of his family or close relative has any direct pecuniary interest in the subject matter of discussion.