Section 119(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

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State of Odisha - Subsection

Section 119(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)The person presiding may, if he thinks fit, prescribe a time limit for speeches when the resolution is discussed.Chapter-XV A-Procedure in financial matter

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State of Odisha - Subsection

Section 119(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly