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 25] [Entire Act] State of Odisha - Subsection Section 25(1) in The Orissa State Electricity (Supply) Rules, 1962 (1)All stock issued by the Board shall be redeemable stock and shall be created by and issued in pursuance of a resolution of the Board.
