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 1] [Section 38] [Entire Act] State of Odisha - Subsection Section 38(2) in The Orissa Panchayat Samiti Act, 1959 (2)The Government shall, before taking action under Sub-section (1) give the [Samiti] [Substituted vide Orissa Act No. 1 of 1968.] an opportunity for explanation.
