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 53 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996 53. Amendment of resolution. - After a resolution has been moved and seconded, amendments may be moved at any stage of the debate thereon.
