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State of Odisha - Section

Section 5 in The Code of Conduct for Members of the Orissa Legislative Assembly

5. Information given to Members in confidence or by virtue of their being Members of Committees of Legislature should not be divulged to anyone nor should be used by them directly or indirectly in the profession in which they are engaged, such as in their capacity as Editors or Correspondents of Newspapers or Proprietors of Business firms and so on.