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State of Odisha - Section

Section 5 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

5. Oath or affirmation.

- A member, who has not already made and subscribed an oath or affirmation in pursuance of Article 188 of the Constitution, can do so at the commencement of a sitting of the House on any day after giving previous notice in writing to the Secretary.Chapter-III