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(h) in The Orissa Apartment Ownership Act, 1982 (h)"common profits" means the balance of all income, rents, profits and revenues from the common areas and facilities remaining after the deduction of common expenses;
