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[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

State of Odisha - Subsection

Section 215(4)(h) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(h)When the Division Clerks have brought the Division Lists to the Secretary's table a member who has not up to that time recorded his vote but who then wishes to have his vote recorded may do so with the permission of the Speaker.