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 9C] [Entire Act] State of Odisha - Subsection Section 9C(2) in The Orissa Estates Abolition Rules, 1952 (2)Copies of the objection petition shall be sent by the Tribunal to the Endowment Commissioner of the Board of Wakfs, as the case may be and to the Trustee concerned.
