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 39] [Entire Act] State of Odisha - Subsection Section 39(8) in The Orissa Land Reforms (General) Rules, 1965 (8)The Commission may meet at such intervals an at such places in the State as may be deemed expedient but no less than [four] times in a year, to transact its business.
