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 12] [Entire Act] State of Odisha - Subsection Section 12(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (1)After a motion has been duly moved and seconded by a Corporator an amendment may be moved at any stage of the debate thereon.
