Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 70 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 70. The Presiding Member may, in case of grave disorder arising in the meeting of the Samiti, suspend any sitting, for a time to be, specified by him.
