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 5] [Entire Act] State of Odisha - Subsection Section 5(5) in The Orissa Development Authorities Rules, 1983 (5)Notwithstanding anything contained in Sub-rule (4), the upper age-limit in the case of candidates belonging to Scheduled Castes and Scheduled Tribes shall be relaxed by five years.
