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 17] [Entire Act] State of Odisha - Subsection Section 17(iii) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998 (iii)Warrants to be issued under Sub-rule (ii) shall be in Forms Nos. V and VI, as the case may be.
