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[Cites 0, Cited by 0] [Section 116C(6)] [Section 116C] [Entire Act]

State of Odisha - Subsection

Section 116C(6)(ii) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(ii)A matter which can appropriately be raised through any other Parliamentary method or an opportunity is shortly available to raise the matter or which can be raised by way of personal explanation, cannot be raised under this rule;