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State of Odisha - Section

Section 23 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

23.

No member may speak more than once on a motion except the mover, who has the right of reply. After the mover's reply, no member shall speak on the motion. If the mover of a motion speaks on an amendment thereto, he loses his right of reply.