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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Odisha - Subsection

Section 221(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)The Secretary shall send a copy of such report to each member of the Assembly, the Governor's Secretary, the Secretaries in the Department of the Government concerned, the Secretary to the Government of India in the Legislative Department.