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 5] [Entire Act] State of Odisha - Subsection Section 5(4) in The Orissa Port Trust Act, 1962 (4)Any elected trustee may resign his office by giving notice in writing to the Board and on the acceptance of such resignation by the Board, shall be deemed to have vacated office.
