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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)Member in whose name a resolution stands on the list of business may, when called upon, withdraw the resolution in which case he shall confine himself to a mere statement to that effect.