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 6] [Entire Act] State of Odisha - Subsection Section 6(2) in The Orissa Escheats Act, 1979 (2)The enquiry under Sub-section (1) shall be of a summary nature and for the purposes of such enquiry the Custodian may summon and examine on oath any person and may compel production of any document or thing.
