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 13 in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004 13. Reasons in support of the best judgement of unauthorized use of electricity (Give detailed reasons).
