Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Escheats Act, 1979

(3)Until rules are made under this section, the existing rules including the rules contained in Chapter XXII of the Bihar and Orissa Board's Miscellaneous Rules shall, in so far as they relate to matters in respect of which provision has been made in this Act, are not inconsistent with the provisions of this Act, apply and any reference in such rules to the District Judge shall be construed as reference to the Custodian.