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 11C] [Entire Act] State of Odisha - Subsection Section 11C(3) in The Shri Jagannath Temple Rules, 1960 (3)No such proposal shall be valid unless it is seconded by another member present at the meeting and unless the persons whose name is so proposed gives his consent thereto.
