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State of Odisha - Section

Section 183 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

183. Speaker to amend notices of questions and motions, etc.

- If in the opinion of the Speaker, any notice contains words, phrases or expressions which are argumentative, unparliamentary, ironical, irrelevant, verbose or otherwise inappropriate, he may, in his discretion amend such notice before it is circulated.