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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2)(e) in The Western Orissa Development Council Act, 2000

(e)he shall have power to take immediate action in emergency situations, which the Council is competent to do, and every such action shall have to be ratified by the Council in its next meeting;