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 33] [Entire Act] State of Odisha - Subsection Section 33(4) in The Orissa Stamp Rules, 1952 (4)Before an order is passed on appeal, if such order is likely to affect any person other than then the appellant adversely, such other person shall be given a reasonable opportunity of being heard.
