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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Odisha - Subsection

Section 229(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Speaker shall have the power, subject to the provisions of the Constitution to regulate the conduct of the business in the Assembly in all matters not provided for in the Constitution or in these rules.