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 17] [Entire Act] State of Odisha - Subsection Section 17(3) in The Orissa Town Planning and Improvement Trust Act, 1956 (3)No business shall be transacted at any meeting of the Committee unless there be present at least one-half of the number of the members constituting the Committee.
