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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(5) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(5)The member concerned shall not be entitled to vote on the question referred to in Sub-rule (3) and the presiding member shall not be entitled to vote on the motion referred to in Sub-rule (4).Orders of the day