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 4] [Entire Act] State of Odisha - Subsection Section 4(3) in The Orissa Glanders and Farcy Rules, 1941 (3)Before making any such entry the Inspector shall, if so required, produce his certificate of appointment. Every certificate shall be in the form set forth in Schedule 1.
