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 203] [Entire Act] State of Odisha - Subsection Section 203(1) in Grama Panchayats Rules, 1968 (1)All property seized under Rule 202 shall be kept in the custody of the Secretary or such person authorised by him.
