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 16] [Entire Act] State of Odisha - Subsection Section 16(2) in The Orissa Glanders and Farcy Rules, 1941 (2)The expenses or portion thereof, if any, remitted by the Deputy Director under Sub-rule (1) of this rule shall be defrayed by the Provincial Government.
