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 22 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996 22. No addressing after voting. - No member shall speak on a motion after it has been put to vote by the presiding member.
