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

State of Odisha - Subsection

Section 37(4) in The Orissa Municipal Corporation Act, 2003

(4)If any allegation is made against the Mayor or the Chairman by any Corporator present at the meeting, to have any such interest in any matter under discussion, he may, on the motion of such Corporator if carried, be required to absent himself from the meeting during the discussion.