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 208] [Entire Act] State of Odisha - Subsection Section 208(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (4)A verbatim record of proceedings of the Committee, when a witness is summoned to give evidence, shall be kept.
