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 2] [Entire Act] State of Odisha - Subsection Section 2(c) in Delegation of Financial Powers Rules, 1978 (c)"Department of Government" means the Department of the State Government as notified from time to time and includes the Governor's Secretariat and Legislative Assembly Secretariat;
