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 46A] [Entire Act] State of Odisha - Subsection Section 46A(3) in The Orissa Irrigation Rules, 1961 (3)If the revision petition is admitted, the Collector nay call for the records from the officer against whose order the revision has been filed.
