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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Port Trust Act, 1962

(2)If any objection is raised at a meeting that a Trustee has in any such matter an interest of the nature specified in Sub-section (1), the objection shall be considered and decided by the other Trustees of the Board or the Committee, as the case may be, in such manner as may be prescribed and the decision of such Trustees shall be final.