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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Municipal Corporation Act, 2003

(2)The Mayor or the Chairman of the Standing Committee may prohibit any Corporator from voting on or taking part in the discussion of any matter in which the Corporator is believed to have such interest or he may require the Corporator to absent himself during the discussion.