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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)When a motion that a Bill be taken into consideration has been carried and no amendment of the Bill is made the member-in-charge may at once move that the Bill be passed.