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 42 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 42. The relative precedence of resolutions, given notice of by members, having right to vote, for being moved at meetings of the Samiti, shall be determined by ballot.
