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[Cites 0, Cited by 0] [Section 116A] [Entire Act]

State of Odisha - Subsection

Section 116A(6) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(6)All the notices which have not been taken up at the sitting for which they have been given shall lapse at the end of the sitting unless the Speaker has admitted any of them for a subsequent sitting.