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 174 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 174. [ Reference to the Committee on petitions. [Substituted vide Orissa Gazette Notification No. 11673-L.A./25.9.1962.] - Every Petition shall, after presentation by a member or report by the Secretary, as the case may be, stand referred to the Committee on petitions.]
