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State of Odisha - Section

Section 63 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

63. Limitation of time of discussion.

- On a motion to adjourn for the purpose of discussion a definite matter of urgent public importance, the only question that may be put shall be "That the Assembly do now adjourn":Provided that the debate if not earlier concluded shall automatically terminate at the end of two hours and thereafter no question shall be put.