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 4] [Entire Act] State of Odisha - Subsection Section 4(10) in The Orissa Goshala Rules, 1985 (10)Simultaneously with the issue of notice for election under Sub-rule (1) of Rule 4, the Registrar shall, on consultation with the Director, move the Government to nominate five members to the Federation as required under Clause (ii) of Rule 3.
