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 5] [Entire Act] State of Odisha - Subsection Section 5(iii) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 (iii)Accidental failure of service shall not invalidate the proceedings of any meeting.
