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 3] [Entire Act] State of Odisha - Section Section 46 in The Orissa Hindu Religious Endowments Rules, 1959 46. It shall be in the discretion of the authority concerned to grant or withhold permission for inspection of all or any part of the record applied for inspection.
