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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)A member in whose name a resolution stands on the list of business shall except when he wishes to withdraw it when called upon, move the resolution, in which case he shall commence his speech by a formula motion in the terms appearing in the list of business.