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 48] [Entire Act] State of Odisha - Subsection Section 48(1) in Orissa Economiser Inspection Administrative Rules, 1952 (1)Where an appeal is dismissed the Appellate Authority may fix the cost of the appeal which shall be payable by the appellant.
