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 2] [Entire Act] State of Odisha - Subsection Section 2(3) in The Orissa Lokpal and Lokayuktas (Repeal) Act, 1992 (3)Save as otherwise provided in Sub-section (2), the provisions of Section 5 of the Orissa General Clauses Act 1 of 1937 shall apply to such repeal.
