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 57] [Entire Act] State of Odisha - Subsection Section 57(xxv) in The Orissa Public Demands Recovery Rules, 1963 (xxv)Form No. Y for issue of the notice to show cause why a warrant of arrest should not issue under Section 37(1) of the Act ;
