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 80] [Entire Act] State of Odisha - Subsection Section 80(2) in The Orissa Co-operative Societies Rules, 1965 (2)Any document or record tendered by a party in any dispute may, on application be returned to the party after the disposal of appeal, if any, or after the period of appeal is over.
