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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Odisha - Subsection

Section 172(2)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(c)bear the full name and address of every signatory and be authenticated by his signature and, if illiterate, by his thumb impression.