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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Odisha - Subsection

Section 202(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Committee may appoint one or more Sub-Committees, each having the powers of the undivided Committee, to examine any matter that may be referred to them, and the reports of such Sub-Committees shall be deemed to be the reports of the Committee, if they are approved at meeting of the whole Committee.