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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Odisha - Subsection

Section 170(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)If the motion referred to in Sub-rule (1) of this rule is carried, the Secretary shall cause the information to be published in the Gazette and forward a copy of the notification to the Governor and the Election Commission.Chapter-XX Petitions and Committee on petitions