Section 71(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)if the member in-charge moves that the Bill be referred to a Select Committee any member may move as an amendment that the Bill be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion.

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State of Odisha - Subsection

Section 71(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly