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] [Entire Act] State of Odisha - Section Section 113 in The Orissa Development Authorities Rules, 1983 113. Form of no-objection certificate under Section 116. - The no-objection certificate required to be accompanied by any deed or document under Section 116 shall be in Form XXI.
