Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

(2)Except in the matters requiring immediate attention of the Government or in any matters where the Government desire direct submission of any information, all correspondence addressed to the Government shall be submitted through the Collector.