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 9 in The Orissa Arbitration Tribunal Rules, 1979 9. It shall be competent for the Tribunal to secure the advice of experts of appropriate rank on various technical issues which it is called upon to decide in course of a proceeding.
