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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(b) in Orissa Municipal Rules, 1953

(b)When the meeting, commences without the Chairman and the Vice-Chairman and the latter be present at any time during such meeting he shall preside over-it from the stage of his arrival and the Councillor who has been elected to preside over it in his absence shall retire in his favour.