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 22] [Entire Act] State of Odisha - Subsection Section 22(2) in The Orissa Port Trust Act, 1962 (2)no orders made by the Board in respect of officers or servants as Government may, from time to time direct, shall have effect without the prior approval of Government.Chapter-IV Property and contracts
