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(e) in The Orissa Port Trust Act, 1962 (e)pension, gratuities, compassionate allowances, if any, payable to any of them or their relatives, as the case may be, in the event of injuries being sustained or death being caused in course of employment;
