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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Odisha - Subsection

Section 132(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(4)In other respects, a motion for vote on account shall be dealt with in the same way as if it were a demand for grant and the provisions of Rules 123, 124 and 125 shall mutatis mutandis apply.