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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(1)No member shall vote or take part in the discussion of any subject coming up for consideration at a meeting of the Samiti, if the subject is one in which a part from its general application to the public he has any direct pecuniary interest, by himself or as a partner.