Legal Document View

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
[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(iv) in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996

(iv)the motion shall not anticipate a matter which has been previously appointed for consideration or with reference to which a notice of motion has been previously given;