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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)A copy of the statement shall be forwarded to the Speaker and the Leader of the House one day in advance of the day on which it is made:Provided that in the absence of a written statement, the points or the gist of such statement shall be conveyed to the Speaker and the Leader of the House one day in advance of the day on which it is made.