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 44] [Entire Act] State of Odisha - Subsection Section 44(2) in Orissa Economiser Inspection Administrative Rules, 1952 (2)The Chairman shall be a person who is or has exercised the powers of a District Judge or a District Magistrate.
