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[Cites 0, Cited by 1] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(a) in The Orissa Zilla Parishad Act, 1991

(a)no such meeting shall be convened except on a requisition signed by at least one-third of the members with a right to vote, along with a copy of the resolution proposed to be moved at the meeting;