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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)If objection is taken to leave being granted the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than fourteen members rise accordingly the Speaker shall intimate that leave is granted. If less than fourteen members rise, the Speaker shall inform the member that he has not, the leave of the Assembly.