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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)After the motion made under Sub-rule (1) is agreed to the Chairman or any member of the Committee or any other member, as the case may be, may move that the Assembly agrees or disagrees or agrees with amendments with the recommendations contained in the report.