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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Port Trust Act, 1962

(2)A Standing Committee may elect one of its members to preside at its meetings and if no such member has been elected or if a member so elected is not present at the time appointed for holding any of its meetings, the members present shall choose one from among themselves to preside at such meeting.