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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)The Speaker shall decide whether the matter is of sufficient public importance to be put down for discussion and may not admit a notice which may, in his opinion, seek to revise the policy of Government.