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[Cites 0, Cited by 0] [Section 213B] [Entire Act]

State of Odisha - Subsection

Section 213B(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)[ In case sub-rules (1) or (2) is not complied with, the concerned Minister shall make a statement in the House explaining the circumstances under which it was not complied.] [Inserted vide O.G.E. No. 573 dated 6.4.2005.]