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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)If the member-in-charge moves that the Bill, be taken into consideration, any member may move as an amendment that the Bill be recommitted or be circulated or recirculated for the purpose of eliciting opinion or further opinion thereon.