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(b) in The Orissa Escheats Act, 1979 (b)"Custodian of escheats" or "Custodian" means the Collector of the district and includes an Additional Collector or any officer appointed by the Government as custodian;
