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(k) in The Orissa (Licensing of) Deed Writers' Rules, 1979 (k)if for any other reason (conduct and character) to be recorded in writing, the Licensing Authority considers it not desirable to issue licence.
