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State of Odisha - Section

Section 174M in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

174M. Reports of the Committee.

(1)The Reports of the Committees shall be based on broad consensus.
(2)A Member of a Standing Committee may give note of dissent on the report of the Committee.
(3)The note of dissent shall be presented to the House alongwith the report.