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 5] [Entire Act] State of Odisha - Subsection Section 5(f) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998 (f)the petition shall be supported by an affidavit verifying the facts relied upon except when the motion is by the Advocate-General of Orissa;
