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 5(2)] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(2)(d) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991 (d)so claim on account of damages because a of closure shall be entertained nor any damages shall be payable.