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 2] [Entire Act] State of Odisha - Subsection Section 2(2) in The Orissa Excise Rules, 1965 (2)"Additional District Magistrate" means any officer appointed as such under Sub-section (2) of Section 10 of the Code of Criminal Procedure, 1898 (Act 5 of 1898);
