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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(1) in Orissa Municipal Act, 1950

(1)No Councillor of a Municipality or member of a Committee thereof shall vote on or take part in the discussion of any question, coming up for consideration at a meeting of the Municipality or Committee, if the question is one in which part from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.