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 4] [Entire Act] State of Odisha - Subsection Section 4(3) in The Orissa Home Guards Act, 1961 (3)Whenever the services of any such unit or detachment are requisitioned under Sub-section (2) the requisitioning authority shall communicate the action taken by it to such authority as may be prescribed by rules made in that behalf.
