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 98A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 98A. [ Subject-matter of resolution. [Inserted vide Orissa Gazette Extraordinary/dated 3.4.1972-Notification No. 6012-L.A./3.4.1972.] - Subject to the provisions of these rule a member or a Minister may move a resolution relating to a matter of general public interest.
