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] [Entire Act] State of Odisha - Section Section 15 in The Orissa Development Authorities Rules, 1983 15. Report of enquiry. - The Board shall, after the conclusion of the enquiry, submit to the Authority, a report of such enquiry which shall include its recommendations.
