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

State of Odisha - Subsection

Section 11(5) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

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