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 28] [Entire Act] State of Odisha - Subsection Section 28(a) in The Orissa Hindu Religious Endowments Rules, 1959 (a)Service of the notice under Rule 27 shall be deemed to be sufficient notice of the trustee or person in management of the institution.
