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 18A] [Entire Act] State of Odisha - Subsection Section 18A(4) in The Orissa Money-lenders' Act, 1939 (4)On receipt of an appeal under Sub-section (3), the appellate authority may stay the operation of the order appealed against.
