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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Speaker may allot half-an-hour on three sittings in a week for raising discussion on a matter of sufficient public importance which has been subject-matter of a recent question oral or written and the answer to which needs elucidation on a matter of fact.