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 107A] [Entire Act] State of Odisha - Subsection Section 107A(10) in The Orissa Hindu Religious Endowments Rules, 1959 (10)All correspondence emanating from the Committee shall be in the name of the Secretary and all correspondence with the Committee shall be addressed to the Secretary.
