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 4] [Entire Act] State of Odisha - Subsection Section 4(6) in The Orissa Goshala Rules, 1985 (6)Each Goshala shall have one vote which shall be exercised by its trustee, if there are more than one trustee in a Goshala, the right of voting shall be exercised by the trustee nominated by the Goshala in that behalf.
