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 49 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 49. Every resolution, which has been moved, shall be seconded, otherwise, it shall not be discussed nor shall any question be put on it.
