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[Cites 0, Cited by 0] [Section 134(3)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(3)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)to consider the report of the Comptroller and Auditor-General in cases where the Governor may have required him to conduct an audit of any receipts or to examine the account of stores and stock.