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

State of Odisha - Subsection

Section 13(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)The Corporator who first rises to address the meeting shall be entitled to be heard first and in case more than one Corporator rise to address the meeting at the same time, the President of the meeting shall decide the order in which such Corporators shall speak.