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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(d) in The Orissa Zilla Parishad Act, 1991

(d)where such refusal of permission shall result in absence from three consecutive meetings, the Parishad shall specify in the resolution whether the applicant shall cease to continue as a member, President or Vice-President, as the case may be, of the Parishad;