Legal Document View

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
[Cites 0, Cited by 0] [Section 189B(3)] [Section 189B] [Entire Act]

State of Odisha - Subsection

Section 189B(3)(i) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(i)If in the course of his speech a member wishes to lay a paper or document on the table without previously supplying a copy thereof to the Speaker, he may hand it over at the table but it will not be deemed to have been laid on the table unless the Speaker after examination, accords the necessary permission.