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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(4)Any Corporator may put a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given :Provided that the President of the meeting may disallow any supplementary question, if in his opinion it violates the provisions of Sub-rule (2).