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 43] [Entire Act] State of Odisha - Subsection Section 43(5) in The Orissa Urban Police Act, 2003 (5)No civil suit shall be maintainable in respect of any loss, damage or grievous hurt for which compensation has been granted under this section.
