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(xxi) in The Orissa Public Demands Recovery Rules, 1963 (xxi)Form No. U for issue of summons to appear and answer charge of obstructing execution certificates under Section 32(2) of the Act;
