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 36(2)] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(2)(f) in The Orissa Electricity Reform Act, 1995 (f)for the purposes of any civil proceedings brought under or by virtue of this Act or any other State or Central law to which the information is directly relevant;