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 23] [Entire Act] State of Odisha - Subsection Section 23(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (4)Publication of the list and notice under Sub-rule (3) shall be made in the manner prescribed in Sub-rule (2) of Rule 12.
