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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5)(ii) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(ii)Make such alternations to an amendment as may in his opinion, render it to be in order, and may refuse to put the amendment in the meeting unless and until the proposer and seconder accept and sign the alterations made.