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 15] [Entire Act] State of Odisha - Subsection Section 15(f) in Orissa Pani Panchayat Rules, 2003 (f)the quorum for the meeting shall be ⅓rd of the members. All resolutions shall be carried by a majority of the members present and voting; and
