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 2] [Entire Act] State of Odisha - Subsection Section 2(m) in The Orissa Lokpal and Lokayuktas Act, 1995 (m)"Secretary" means a Principal Secretary, a Secretary a Special Secretary or an Additional Secretary to the State Government.
