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 95] [Entire Act] State of Odisha - Subsection Section 95(3) in The Orissa Factories Rules, 1950 (3)No alteration shall he made in the scheme approved by the State Government at the time of granting exemption under Section 84 without its previous sanction.Chapter-IX Special ProvisionsRules prescribed under Section 87
