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[Cites 0, Cited by 0] [Section 174E(1)] [Section 174E] [Entire Act]

State of Odisha - Subsection

Section 174E(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(c)If there has been such delay, whether a statement explaining the reasons for delay has been laid on the Table of the House and whether these reasons are satisfactory.