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 6] [Entire Act] State of Odisha - Subsection Section 6(2) in Orissa State Youth Welfare Board Rules, 1996 (2)The Executive Board may meet as often as necessary, Ordinarily once in three months, to transact its business. The transaction of business may also be made by circulation of notes.
