Section 215(4)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

(b)After the lapse of two minutes he shall put the question a second time and declare whether in his opinion the "Ayes" or the "Noes" have it.

Legal Document View