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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)If a member other than a Minister when called on is absent, any other member authorised by him in writing in his behalf may, with the permission of the Speaker move the resolution standing in his name.