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 174O in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 174O. Power to have expert. - The Committee may avail of the expert opinion or the public opinion to make the report.
