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] [Entire Act] State of Odisha - Section Section 15 in The Orissa Arbitration Tribunal Rules, 1979 15. The Chairman and the members shall assign reasons for every award of the Tribunal. Failure to do so shall amount to breach of duty and may entail disciplinary proceedings.
