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 6A] [Entire Act] State of Odisha - Subsection Section 6A(3) in The Orissa Irrigation Rules, 1961 (3)In all other cases, he shall, immediately after the close of the enquiry, submit the entire record of proceedings alongwith his report and recommendations to the competent authority.
