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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(v) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(v)the motion shall not anticipate a matter which has been previously appointed for consideration. In determining whether a discussion is out of order on the ground of anticipation, regard shall be had by the-Speaker to the probability of the matter anticipated being brought before the Assembly within a reasonable time;