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 20] [Entire Act] State of Odisha - Subsection Section 20(a) in The Orissa Port Trust Act, 1962 (a)tenure of office, provident funds, pensions, gratuities, compassionate allowance, leave of absence and other conditions of service of officers and servants referred to in Section 18;
