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 160A] [Entire Act] State of Odisha - Subsection Section 160A(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (2)The Speaker shall fix time as he may think fit for consideration and passing of an amendment given notice of under Sub-rule (1).
