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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(10) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(10)Every motion or amendment thereto duly moved and seconded and pressed to a division, shall be recorded in full in the proceedings, together with the number and names of voters for and against the same.