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 3] [Entire Act] State of Odisha - Subsection Section 3(d) in The Electricity (Supply) (Orissa Amendment) Act, 1981 (d)no Court shall execute any decree, order or award for the refund of any amount of uniform tariffs recovered by the said Board or Government.
