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 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004 (1)All sanctioned strength of the Department in the rank of Inspector shall be filled up on the basis of deputation from Orissa Police.
