Section 79(1)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(1)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(b)that the Bill as reported by the Select Committee be re committed [to the same Select Committee or to a new Select Committee] [Inserted vide Orissa Gazette Notification No. 5634-L.A./30.4.1964.] either-

(i)without limitation ; or

(ii)with respect to particular clauses or amendments only ; or

(iii)with instructions to the Select Committee to make some particular or an additional provision in the Bill ; or

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State of Odisha - Subsection

Section 79(1)(b) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly