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 26] [Entire Act] State of Odisha - Subsection Section 26(a) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 (a)Any objection received from the members regarding the correct recording of the proceedings of the last meetings shall be placed before the Samiti for decision.
