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 57 in The Orissa Excise Rules, 1965 57. Compensation for loss of time. - Compensation for loss of time may be granted to persons referred to in Clause (n) of Section 89, by the Collector or by the Magistrate before whom they are charged.
