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 113A in The Orissa Co-operative Societies Act, 1962 113A. [ Delegation of power of revision. [Inserted by Orissa Act 21 of 1970 Section 11-See Orissa Gazette Extraordinary 26.10.1970.] - The State Government may, by general or special order, delegate their powers under Section 113 to any authority specified in such order.]
