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 50] [Entire Act] State of Odisha - Subsection Section 50(1) in The Orissa Urban Police Act, 2003 (1)Any person aggrieved by an order made under Section 45, Section 46 or Section 47 may appeal to the Government within thirty days from the date of the service of such order on him.
