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[Cites 0, Cited by 0] [Section 14(12)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(12)(e) in Orissa Municipal Rules, 1953

(e)The question upon it has been disallowed by the Chairman and the answer, if any given to it, shall be entered in the minutes of the proceedings of the meeting.