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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Odisha - Subsection

Section 217(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Speaker may, if he deems it necessary, name a member who disregards the authority of the Chair or abuses the rules of the Assembly by persistently and wilfully obstructing the business thereof.