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[Cites 0, Cited by 3] [Section 46B(2)] [Section 46B] [Entire Act]

State of Odisha - Subsection

Section 46B(2)(a) in The Orissa Panchayat Samiti Act, 1959

(a)no such meeting shall be convened except on a requisition signed by at least one-third of the members with a right to vote, along with a copy of the resolution proposed to be moved at the meeting;