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(ix) in The Orissa Public Demands Recovery Rules, 1963 (ix)Form No. I for issue of notice of attachment of decree to the Court which passed it under Rule 21 (1) of the Principal Rules;
