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 46 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 46. Not more than ten resolutions, according to the order of priority, determined by ballot, shall be set down for every meeting.
