Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(xxv) in The Code of Conduct for Members of the Orissa Legislative Assembly

(xxv)should resume his seat as soon as the Speaker rises to speak, or calls out "Point of Order" and also when any other Member is in possession of the Floor (i.e. Speaking with the permission of the Chair) or has interposed in the course of the debate to raise a point of order, or to offer a personal explanation;