Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Odisha - Subsection

Section 207(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(2)No part of the evidence, oral or written, report or proceedings of the Committee which has not been laid on the table of the Assembly shall be open to inspection by any one except under the authority of the Speaker.