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 15] [Entire Act] State of Odisha - Subsection Section 15(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (1)No business shall be transacted at an adjourned meeting except the business contemplated at the original meeting.
