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 45 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 45. A member having a right to vote, shall be at liberty to given fresh notice, in respect of resolutions which have lapsed.
