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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Port Trust Act, 1962

(3)The Standing Committees may meet and adjourn at their discretion, but the Chairman of the Board may, whenever he thinks fit, and shall, upon the written request of not less than two members of a Committee, call a special meeting of such Committee.