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] [Entire Act] State of Odisha - Section Section 13 in The Orissa Special Armed Police Act, 1946 13. Powers to make rules. - The Provincial Government may, as regards the '[Special Armed Police], make such orders and rules consistent with this Act, as it thinks expedient.
