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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)If. on a question being called it is not put or the member in whose name it stands is absent, the Speaker at the request of any member may direct that the answer to it be given.