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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Odisha - Subsection

Section 116(b) in The Orissa Municipal Corporation Act, 2003

(b)preserving order and the conduct of the proceedings at the meetings, the due record of ail dissents and discussions and the powers which the president, or the Chairman of Standing Committee may exercise for the purpose of enforcing his decision on points of order;