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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Odisha - Subsection

Section 177(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(4)The amendments to the rules, shall come into force on their publication unless otherwise specified.] [Substituted vide Orissa Gazette Notification No. 11673-L.A./25.9.1962.]