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] [Entire Act] State of Odisha - Section Section 174P in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly 174P. Matters not to be considered. - The Standing Committees shall not generally considers the matters which are considered by the other Assembly Committees.
