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[Cites 0, Cited by 0] [Section 189C] [Entire Act]

State of Odisha - Subsection

Section 189C(5) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(5)A member who has spoken upon a motion may speak again upon any amendment thereof afterwards moved :Provided that before a member who has made a motion speaks by way of reply, any member who has moved an amendment to such motion may if permitted by the Speaker under Sub-rule (3) speak by way of reply.]E-Personal Explanation