Section 138A(1)(d) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

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State of Odisha - Subsection

Section 138A(1)(d) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(d)to exercise such other functions vested in the Committee on Public Accounts and the Committee on Estimates in relation to the Public Undertakings specified in Schedule IV as are not covered by Clauses (a), (b) and (c) above and as may be allotted to the Committee by the Speaker from time to time :

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State of Odisha - Subsection

Section 138A(1)(d) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly