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State of Odisha - Section

Section 222 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

222. Expunging of words from debate.

- If the Speaker is of opinion that a word or words has or have been used in debate which is or are defamatory or indecent or unparliamentary or undignified, he may after bringing it to the notice of the Assembly order that such word or words be expunged from the proceedings of the Assembly.