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 193 in Grama Panchayats Rules, 1968 193. The Appellate Authority shall furnish to the State Government information relating to the receipt, disposal and pendency of appeals as may be required from time to time.
