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 32] [Entire Act] State of Odisha - Subsection Section 32(8) in The Orissa Chit Funds Rules, 1985 (8)Whether the previous sanction of the State Government has been obtained, if Clause (b) of the proviso to Section 49 applies. (A copy of the relevant or the State Government shall be attached).
