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State of Odisha - Section

Section 67 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

67. Motion for leave to introduce Bills.

- If a motion for leave to introduce a Bill is opposed, the Speaker after permitting, if he thinks fit, a brief explanatory statement from the member who [opposes] [Substituted respectively vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.] and from the member who [moves] [Substituted respectively vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.] the motion, may, without further debate, put the question thereon.