Section 41A(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)[ Answers to questions which Minister proposes to give in the House shall not be released for publication until the answers have actually been given on the floor of the House or laid on the Table.] [Inserted vide Orissa Gazette Extraordinary No. 278/13.3.1991 - Notification No. 7128-L A./13.3.1991.]
