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State of Odisha - Section

Section 87 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

87. Clause one enacting formula, preamble and title of the Bill.

- Clause one, the enacting formula, the preamble, if any, and the title of a Bill shall stand postponed until the other clauses and schedules (including new clauses and new schedules) have been disposed of and the Speaker shall then put the question ; "that clause one, the enacting formula, the Preamble and the title (or, as the case may be, that clause one, enacting formula, preamble or title as amended) do stand part of the Bill".F-Passing of Bills