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] [Entire Act] State of Odisha - Section Section 39 in The Orissa Boilers Rules, 1970 39. Filing of appeal. - Every appeal shall be made in writing either in English or in the official language of the State, and shall be presented to the Chief Inspector, within thirty days of the communication to him of the order against which an appeal is preferred.
