Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in The Orissa Excise Rules, 1965

(2)If any officer to whom a requisition is sent under Sub-rule (1) feels unable to render the aid required, he shall forthwith inform the officer, who sent to requisition of his reasons, for which holding it, and shall, if necessary, refer to his immediate superior for instructions.