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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4) in The Orissa Port Trust Act, 1962

(4)A decision under Sub-section (3) shall be final and if as a result of the enquiry the Trustee is found to have voted or taken part in the proceedings in contravention of the provisions of Sub-section (1) the resolution in question shall stand annulled.