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(ii) in Orissa State Agricultural Marketing Board Regulations, 1991 (ii)The Chairman shall be competent to take decision on any urgent matters on behalf of the Board. Such matter shall be placed in the next Board meeting for confirmation.
