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 49] [Entire Act] State of Odisha - Subsection Section 49(4) in The Orissa Prohibition Act, 1956 (4)The State Government may appoint such other officers of the Prohibition Department who shall be subordinate to the Collector of such classes and with such designations, powers and duties as the State Government may think fit.
