Section 79(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(c)that the Bill as reported by the Select committee be circulated or recirculated, as the case may be, for the purpose of eliciting opinion or further opinion thereon.

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State of Odisha - Subsection

Section 79(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly