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 160A] [Entire Act] State of Odisha - Subsection Section 160A(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (1)After each order referred to in Rule 160 is laid before the Assembly, a member may give notice of an amendment to such order.
