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 622A] [Entire Act] State of Odisha - Subsection Section 622A(iv) in The Orissa Estates Abolition Rules, 1952 (iv)'Sub-Treasury' means the Treasury subordinate to the District Treasury of the district of origin in which the estate vested in Government is situated.
