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 125] [Entire Act] State of Odisha - Subsection Section 125(5) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (5)The Speaker shall have powers to suspend the operation of any rule or rules for the purpose of timely completion of the financial business.
