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 11] [Entire Act] State of Odisha - Subsection Section 11(2) in The Orissa Goshala Act, 1961 (2)Any person aggrieved by an order passed by the Registrar under Sub-section (1) may, within such period as may be prescribed, prefer an appeal before the Collector of the district within which the Goshala concerned is situated.
