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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Odisha - Subsection

Section 114(4) in The Orissa Municipal Corporation Act, 2003

(4)The President, after having called the attention of the Corporators to the conduct of a member, who shall persist in irrelevance or tedious repetition, either of his own arguments or used by other Corporators in debate, shall direct him to discontinue his speech.