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 13] [Entire Act] State of Odisha - Subsection Section 13(2) in The Orissa Development Authorities Rules, 1983 (2)No business of the Board shall be transacted at any of its meeting, unless at least three members of the Board are present from the beginning to the end of the hearing.
