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 20] [Entire Act] State of Odisha - Subsection Section 20(i) in The Orissa Port Trust Act, 1962 (i)such other matters as may be incidental to or necessary for the purpose of regulating the appointment and conditions of service or for which in the opinion of the Board provisions should be made by the regulations.
