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 23] [Entire Act] State of Odisha - Subsection Section 23(9) in The Orissa Electricity Reform Act, 1995 (9)The Board shall cease to be charged with, and shall not perform, the functions and duties specified in Sub-section (3) with regard to transfers made on and after the effective date.
