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 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(b) in The Orissa Water Supply and Sewerage Board Act, 1991

(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said service shall be the rights liabilities and obligations of the Board from the appointed date.