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 17] [Entire Act] State of Odisha - Subsection Section 17(1) in The Orissa Port Trust Act, 1962 (1)The Chairman shall be the Chief Executive Officer of the Board and shall, subject to the provisions of this Act and the rules and regulations made thereunder, be responsible for implementing all orders and decisions of the Board.
