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[Cites 0, Cited by 0] [Section 189B(3)] [Section 189B] [Entire Act]

State of Odisha - Subsection

Section 189B(3)(ii) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(ii)If the Speaker does not accord the necessary permission the paper or document shall be returned to the member and the fact indicated in the printed debates.