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 613] [Entire Act] State of Odisha - Subsection Section 613(b) in The Orissa Estates Abolition Rules, 1952 (b)The application for interim compensation shall be in Form No. O.T.C. 65 and shall be accompanied by a Statement in Form No. O.T.C. 63 for calculation of net annual income.
