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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Odisha - Subsection

Section 182(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)A notice or other paper shall be deemed to have been made available for the use of every member if a copy thereof is deposited in such manner and in such place as the Speaker may, from time to time direct.