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

State of Odisha - Subsection

Section 13(4) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(4)Except as provided under Sub-rules (2) and (3), no Corporator shall speak more than once on any motion or amendment except with the permission of the President of the meeting for the purpose of making a personal explanation, but in that case he shall not be entitled to bring forward any debatable matter.