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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)if the Member-in-charge moves that the Bill be taken into consideration any member may move as an amendment that the Bill be referred to Select Committee, or be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion;