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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)The member so called shall rise in his place and unless he states that it is not his intention to ask the question standing in his name, he shall ask the question by reference to its number on the list of question.