Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2)(d) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(d)a notice of the appeal and the date of its hearing shall be served on the respondent, if any ; and