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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Odisha - Subsection

Section 171(d) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(d)for which remedy is available under the law, including rules, regulations, by law made by the Central or State Government or an authority to whom power to make such rules, regulations, etc., is delegated.]