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

State of Odisha - Subsection

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

(12)When motion or amendment is put to the vote, the President of the meeting shall record against it, first the names of members voting for it and then the names of those voting against it.