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 21 in Orissa Municipal Rules, 1953 21. When a motion or an amendment thereto has been put from the Chair and been declared by the President of the meeting to be duly carried no further motions for amending the original motion or amendment thereto shall be entertained.
