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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Odisha - Subsection

Section 173(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)It may be presented by a member or be forwarded to the Secretary, who shall report it to the Assembly. The report shall be made in the form set out in the Schedule III. No debate shall be permitted on the presentation or the making of such report.