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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Odisha - Subsection

Section 194(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)When a motion has been made, the Speaker shall propose the question for the consideration and put it for the decision of the Assembly. If a motion embodies two or more separate propositions, those propositions may be proposed by the Speaker as separate questions.