Legal Document View

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
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(13) in The Orissa Land Reforms (General) Rules, 1965

(13)Only the Secretary to the Commission shall be competent to authenticate all communications made on behalf of the Commission:Provided that the Chairman of the Commission may authorities any other person to authenticate such communication when the Secretary is absent or is otherwise unable to perform his function].