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 51] [Entire Act] State of Odisha - Subsection Section 51(4) in The Orissa Self-Help Co-operatives Act, 2001 (4)Every order or decision made under this section, shall be executed by the chief executive of the Co-operative, on a certificate issued by the arbitral tribunal.
