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] [Entire Act] State of Odisha - Section Section 32 in The Orissa Government Servants' Conduct Rules, 1959 32. Interpretation. - If any question arises relating to the interpretation of any of these rules, it shall be referred to the Government whose decision thereon shall be final.
