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 52] [Entire Act] State of Odisha - Subsection Section 52(2) in The Orissa Prohibition Act, 1956 (2)Such Prohibition Committees shall exercise and perform the prescribed powers and duties and generally assist the Collector of other Prohibition Authority in charge of the district as the case may be in carrying out the objects of this Act.
