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 50] [Entire Act] State of Odisha - Subsection Section 50(4) in The Orissa Urban Police Act, 2003 (4)The Government shall make every endeavour to dispose of an appeal under this section within a period of three months from the date of receipt of such appeal.
