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 78] [Entire Act] State of Odisha - Subsection Section 78(2) in The Orissa Development Authorities Rules, 1983 (2)The provisions of Sub-rules (2) to (5) of Rule 73 and Rule 74 to Rule 76 shall apply to every supplementary estimate and modified programme of work referred to in Sub-rule (1).
