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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Speaker shall decide whether a question or a part thereof is or is not admissible under these rules and may disallow any question or part thereof when in his opinion it is an abuse of the right of questioning or calculate to obstruct or prejudicially affect the procedure of the Assembly or is in contravention of these rules.