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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(d) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(d)The motion shall not anticipate a matter, which has been previously appointed for consideration, or with reference to which a notice of motion has been previously given.