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 144B] [Entire Act] State of Odisha - Subsection Section 144B(3) in The Orissa Co-operative Societies Rules, 1965 (3)The headquarters for the Tribunal shall be at Bhubaneswar and it may sit at such place or places as it may find convenient for the transaction of its business.
