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 51 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 51. Withdrawal of questions. - A member may, by notice given at any time before the meeting for which his question has been placed on the list, withdraw his question.
