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 19] [Entire Act] State of Odisha - Subsection Section 19(ii) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (ii)Not interrupt any member while speaking by disorderly expression or noise or in any other disorderly manner;
