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 3] [Entire Act] State of Odisha - Subsection Section 3(d) in The Orissa Urban Police Act, 2003 (d)"competent authority" when used with reference to the exercise of any power or discharge of any duty under the provisions of this Act, means the person specially empowered in that behalf by the Government;
