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 100 in The Orissa Port Trust Act, 1962 100. Bye-laws when to have effect. - No bye-law or alteration or revocation of a bye-law shall have effect until the same has been published in three successive issues of the Official Gazette and has been approved by Government.
