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(xxvi) in The Orissa Public Demands Recovery Rules, 1963 (xxvi)Form No. Z for issue of order for the release of a person in prison in execution of certificate, under Sections 39 and 40 of the Act ;
