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

State of Odisha - Subsection

Section 12(13) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(13)Voting by proxy is prohibited and no Corporator may cast his vote on any motion or amendment unless he is present in person at the time when it is put to the vote.