Section 172(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Odisha - Subsection

Section 172(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)be addressed to the Orissa Legislative Assembly and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 172(2)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly