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 88] [Entire Act] State of Odisha - Subsection Section 88(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (4)No amendments, not being merely verbal, shall be made to any Bill after such a motion is moved.
