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[Cites 0, Cited by 0] [Section 138A(1)] [Section 138A] [Entire Act]

State of Odisha - Subsection

Section 138A(1)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)to examine the reports if any, of the Comptroller and Auditor-General on the Public Undertakings;