Legal Document View

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
[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

State of Odisha - Subsection

Section 215(4)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)If the opinion of the Speaker as to die decision of a question is challenged and he does not adopt the course provided for in Sub-rule (3), he shall order a "Division" to be held.