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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Odisha - Subsection

Section 66A(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)Whenever a Bill seeking to replace an Ordinance with or without modification is introduced in the House, there shall be placed before the House, alongwith the Bill a Statement explaining the circumstances which had necessitated immediate legislation by Ordinance.