Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(6) in The Orissa Veterinary Council Rules, 1997

(6)Under Special circumstances in regard to cases not conferred under these rules, the President shall be the authority competent to sanction air/air-conditioned travel if the work is in the interest of the State Council :Provided that such cases shall not be taken as precedents and be considered on individual merits.