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(2)] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(2)(a) in The Orissa Urban Police Act, 2003 (a)the validity, invalidity, effect or consequence of anything done or suffered to be done thereunder in such area before the date of such cesser;