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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1)(b) in The Orissa Water Supply and Sewerage Board Act, 1991

(b)has acted professionally, in relation to any matter on behalf of any person having therein any such share or interest as aforesaid, notwithstanding anything contained in the proviso to Section 5, shall not vote or take part in any proceedings (including any discussion on any resolution or question) of the Board or Committee thereof relating to such matter.