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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Odisha - Subsection

Section 171(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)which falls within the cognizance of a Court of law having jurisdiction in any part of India or Court of enquiry or a statutory Tribunal or authority or a quasi-judicial body or a Commission;