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 2] [Entire Act] State of Odisha - Section Section 18 in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 18. Power to make rules. - The Government may, by notification, make rules to carry out the purposes of this Act.
