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 1A] [Entire Act] State of Odisha - Subsection Section 1A(a) in The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989 (a)'Physically handicapped person' means such person as mentioned in the General Administration Department Resolution No. 15338-Gen., dated the 4th May, 1981.
