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 129] [Entire Act] State of Odisha - Subsection Section 129(2) in The Orissa Urban Police Act, 2003 (2)The Government may, on its own or on being moved by the Director-General of Police or the Commissioner, amend any regulation so made as deemed fit by it.
