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 13] [Entire Act] State of Odisha - Subsection Section 13(5) in The Orissa Apartment Ownership Act, 1982 (5)No order referred to in Sub-section (3) or in Sub-section (4) shall be called in question [in any Civil Court] [Substituted vide Act. No. 2 of 1984.].
