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 57(3)] [Section 57] [Entire Act] State of Odisha - Subsection Section 57(3)(a) in The Orissa Hindu Religious Endowments Act, 1951 (a)The Assistant Commissioner may, on receipt of the budget, make such alterations, omissions or additions therein as may be prescribed.