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 8] [Entire Act] State of Odisha - Subsection Section 8(8) in The Orissa Consumer Welfare Fund Rules, 2007 (8)It shall have the power to sanction grant to eligible organisation in the manner and to the extent it deems fit subject to the conditions laid down in Rule 6.
