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 107A] [Entire Act] State of Odisha - Subsection Section 107A(7) in The Orissa Hindu Religious Endowments Rules, 1959 (7)The term of the office of the members of the Committee shall, unless the Committee is sooner dissolved by the State Government, be two years from the date of their appointment.
