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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The relative precedence of notices of Bills given by private members shall be determined by ballot, to be held in accordance with the orders made by the Speaker on such day as the Speaker may direct.