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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(8) in The Orissa Housing Board Rules, 1970

(8)The committee may co-opt, other persons; but the member of such persons shall not exceed one-third of the total number of the committee:Provided that the persons so co-opted shall not be entitled to vote.