Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(vi) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(vi)use his right of speech for the purpose of wilfully and persistently obstructing the business of the Corporation.