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

State of Odisha - Subsection

Section 12(11) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(11)Every motion or amendment thereto duly moved shall be seconded and if not seconded immediately after being moved no debate shall take place thereon nor shall it be put to the meeting and no entry thereof shall be made in the minutes.