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 37 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 37. Notice of questions. - Unless the Speaker otherwise directs, not less than fourteen clear days' notice of a question shall be given.
