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 124] [Entire Act] State of Odisha - Subsection Section 124(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (3)No motion for appropriation can be made except on the recommendation of the Governor communicated to the Assembly.
