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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)[* * *] [Deleted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.] the date on which the question is proposed to be placed on the list of questions for oral answer.