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 63] [Entire Act] State of Odisha - Subsection Section 63(d) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 (d)does not resume his seat, when the Presiding Member rises from his Chair or when he is called upon to do so by the Presiding Member.
