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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)Subject to the provisions of Sub-rule (2) a question may be asked for the purpose of obtaining information on a matter of public importance within the special cognizance of the Minister to whom it is addressed: