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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(2) in Orissa Municipal Act, 1950

(2)The President, either on his own motion or on the motion of any Councillor present, may prohibit any Councillor form voting or taking part in the discussion of any matter, in which he believes such Councillors to have such interest or he may require such Councillor to absent himself during the discussion.