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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Odisha - Subsection

Section 124(6) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(6)Of the days allotted under Sub-rule (2) not more than two days shall be taken up by the Assembly for the discussion of any one demand. As soon as the maximum limit of time for discussion is reached, the Speaker shall forthwith put every question necessary to dispose of the demand under discussion.