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 3] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(b) in The Orissa Estates Abolition Act, 1951 (b)"Board" means the Board constituted under Section 22.
