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State of Odisha - Section

Section 34 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

34. Disposal of order outstanding matters at the appointed hour.

- Having due regard to the allocation of time for the completion of a particular stage of a Bill or any business under consideration of the Assembly, the Speaker may put every question necessary to dispose of all the outstanding matters in connection with that stage of the Bill or other business.