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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)In the case of a Money Bill which has been passed by the Assembly, the Speaker shall endorse a certificate as required under Article 192 (4) of the Constitution before it is presented to the Governor.