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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(4)On the presentation of a report under Sub-rule (3) the Member-in-charge of the Bill may, notwithstanding anything contained in Rule 79 move that the Bill be taken into consideration.