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 15] [Entire Act] State of Odisha - Subsection Section 15(a) in The Orissa Prohibition Act, 1956 (a)unlawfully releases or abets the escape of any person arrested under this Act, or abets the commission of any offence against this Act; or
