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 4] [Entire Act] State of Odisha - Subsection Section 4(ii) in The Rules for the Working and Management of Prison Welfare Services in the Jails, 1985 (ii)not more than 28 years of age, if not already in service under the Government or a University.
