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 116C] [Entire Act] State of Odisha - Subsection Section 116C(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (2)Ur less the speaker otherwise directs, not more than five matters shall be raised in one sitting five different members.
