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] [Section 184] [Entire Act] State of Odisha - Subsection Section 184(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (1)All pending notices shall lapse and fresh notices must be given for the next session;
