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 61] [Entire Act] State of Odisha - Subsection Section 61(2) in The Orissa Development Authorities Rules, 1983 (2)The common seal of the Authority shall be affixed on every contract or agreement and every such contract or agreement made may be varied or discharged in the like manner and form.
