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(2) in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008 (2)Every order made under Sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.
