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 4] [Entire Act] State of Odisha - Subsection Section 4(a) in The Orissa Compulsory Labour Act, 1948 (a)there is apprehension of danger or damage to an embankment within his jurisdiction, by flood or inundation and such danger or damage can be prevented; or
