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 8] [Entire Act] State of Odisha - Subsection Section 8(d) in The Orissa Service of Engineers' Rules, 1941 (d)a subject of an Indian State who is eligible for appointment to the service by virtue of a declaration made under Sub-section (2) of Section 262 of the Government of India Act, 1935.
