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 205] [Entire Act] State of Odisha - Subsection Section 205(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (2)It shall be in the discretion of the Committee to treat any evidence tendered before it as secret or confidential.
