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 Orissa Municipal Rules, 1953 22. On the discussion being concluded, in the event of several amendment having been proposed, the President of the meeting shall put the amendments to the vote in any order which he considers most convenient.
