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 11] [Entire Act] State of Odisha - Subsection Section 11(b) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970 (b)If the evidence is given in a language unacquainted to the Presiding Officer, he may take the help of an interpretor who will translate the evidence into English.
