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State of Odisha - Section

Section 109 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

109. Repetition of resolution.

(1)When a resolution has been moved, no resolution or amendment raising substantially the same question shall be moved within one year from the date of the moving of the earlier resolution.
(2)When a resolution has been withdrawn with the leave of the Assembly no resolutions raising substantially the same questions shall be moved during the same session.