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 12] [Entire Act] State of Odisha - Subsection Section 12(4) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (4)A motion or amendment duly moved and seconded shall not be withdrawn without the consent of the majority of the Corporators present at the meeting.
