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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(7) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(7)When a motion or an amendment thereto has been moved by the President and duly passed, no further motions for amending the original motion or amendment thereto shall be entertained.