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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(iv) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(iv)If an amendment referred to or is not intelligible, without a subsequent amendment or schedule, notice to the subsequent amendment or schedule shall be given before the first amendment is moved so as to make the series of amendments intelligible as a whole:-