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 Fruit Nurseries (Regulation) Act, 1997 (a)appoint any officer, not below the rank of a Class-I Officer of the Government in horticultural discipline, to be the competent authority for the purpose of this Act; and
