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State of Odisha - Section

Section 15A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

15A. Secretary's Report.

- The Secretary shall at the commencement of every session and after the new Members, if any, have taken their seats lay on the table of the House a list of Bills which have received the assent of the Governor or the President.]Chapter-VGovernor's Address and messages to the Assembly