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 2] [Entire Act] State of Odisha - Subsection Section 2(a) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969 (a)"appointed date" in relation to any village office means the date appointed in respect of such office by a notification under Sub-section (1) of Section 3;
