Section 76(1)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(1)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)the Select Committee shall examine the Bill clause by clause and if they decide to recommend any alteration in the Bill, the Bill shall be revised so as to bring it into conformity with such recommendations; and

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State of Odisha - Subsection

Section 76(1)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly