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 25] [Entire Act] State of Odisha - Subsection Section 25(3) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 (3)Such member may challenge the decision of the presiding member who shall thereupon put question to the meeting. The decision of the meeting shall be final.
