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 38] [Entire Act] State of Odisha - Subsection Section 38(3) in The Orissa Port Trust Act, 1962 (3)No person to whom the performance of any service is relinquished under Sub-section (1) shall charge or recover for such service any sum in excess of the amount leviable if such service had been performed by the Board.
