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 106] [Entire Act] State of Odisha - Subsection Section 106(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (3)If a resolution which has been admitted is not discussed during the session, it shall be deemed to have been withdrawn.
