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 15 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 15. A matter, requiring the decision of the Samiti, shall be decided by means of a question, put by the presiding Member of the Samiti.
