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] [Entire Act]

State of Odisha - Section

Section 14 in The Administration of Orissa States Orders, 1948

14. Savings.

- All things done, actions taken, powers exercised, functions discharged, notifications or orders issued by an Administrator or the Chief Administrator or Special Commissioner under any law for the time being in force in the Orissa states shall be deemed to have been done, taken, exercised, discharged or issued by the appropriate authority competent under this Order.