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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(4)In other respects, the procedure for short notice questions shall be the same as for ordinary questions for oral answer, with such modifications as the Speaker may consider necessary or convenient.Chapter-VIII Half-an-hour discussion