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 29] [Entire Act] State of Odisha - Subsection Section 29(2) in The Orissa Statistics and Economics Service Rules, 1979 (2)The Secretary of the Board of Examiners by himself on behalf of the President of the Board shall be competent to inflict penalties specified above.
