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 189D] [Entire Act] State of Odisha - Subsection Section 189D(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (1)An amendment must be relevant to and within the scope of the question to which it is proposed.
