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[Cites 0, Cited by 0] [Section 174B] [Entire Act]

State of Odisha - Subsection

Section 174B(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)It shall also be the duty of the Committee to report to the House on specific complaints made in the petition referred to it after taking such evidence as it deems fit and to suggest remedial measures either in a concrete form applicable to the case under review or to prevent such cases in future.]