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] [Entire Act] State of Odisha - Section Section 13 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959 13. [ [Substituted vide Orissa Gazette Part III/18.8.1967.] The borrower shall furnish two sureties in Form V],
