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State of Odisha - Section

Section 104 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

104. Time-limit of speeches.

- No speech on a resolution, except with the permission of the Speaker, shall exceed fifteen minutes, in duration :Provided that the mover of a resolution when moving the same and the Minister concerned when speaking for the first time, may speak for thirty minutes or for such longer time as the Speaker may permit.