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 3] [Entire Act] State of Odisha - Subsection Section 3(ii) in The Orissa Hindu Religious Endowments Act, 1951 (ii)"Commissioner" means the Commissioner appointed under [Section 4] [Substituted vide Orissa Gazette Extraordinary/7-10-1978-O.A. No. 29 of 1978.];
