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 50] [Entire Act] State of Odisha - Subsection Section 50(2) in The Orissa Prohibition Act, 1956 (2)Subject to the control and directions of the State Government the powers conferred on or delegated to the Prohibition Commissioner may be delegated by him to any of his subordinates.
