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 24A] [Entire Act] State of Odisha - Subsection Section 24A(4) in The Orissa Estates Abolition Rules, 1952 (4)For the purpose of Sub-Section (3-B) of Section 37, the prescribed period shall be fifteen days].
