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 48(2)] [Section 48] [Entire Act] State of Odisha - Subsection Section 48(2)(a) in Orissa Economiser Inspection Administrative Rules, 1952 (a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required of you;