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 116A] [Entire Act]

State of Odisha - Subsection

Section 116A(5) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(5)The proposed matter shall be raised after the questions and before the list of business is entered upon and at no other time during the sitting of the House.