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[Cites 0, Cited by 0] [Section 116C(6)] [Section 116C] [Entire Act]

State of Odisha - Subsection

Section 116C(6)(iv) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(iv)It is not permissible for a member to deviate from or add to what he has stated in his written notice.