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 25] [Entire Act] State of Odisha - Subsection Section 25(i) in The Special Accommodation Rules, 1959 (i)No Officer shall sublet a residence allotted to him or any portion thereof or any of the out-house appurtenant thereto except with the permission of the Estate Officer.
