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 154] [Entire Act] State of Odisha - Subsection Section 154(4) in The Orissa Registration Rules, 1988 (4)A pleading presented within the prescribed period but without the requisite verification may be returned in view of its being verified and presented again within the stated time.
