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 174F in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 174F. Resolution on raising matters in House about papers laid. - A member wishing to raise any of the matters referred to in Sub-rule (1) of Rule 174-E shall refer it to the Committee and not raise in the House.
