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 54(2)] [Section 54] [Entire Act] State of Odisha - Subsection Section 54(2)(b) in The Orissa Port Trust Act, 1962 (b)require the attendance of any person in the custody of or accountable for any such book, deed, contract, voucher, document or paper; and