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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Odisha - Subsection

Section 209(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)The report of the Committee shall be signed by the Chairman on behalf of the Committee :Provided that in case the Chairman is absent or is not readily available the Committee shall choose another member to sign the report on behalf of the Committee.