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 116] [Entire Act] State of Odisha - Subsection Section 116(2) in The Orissa Port Trust Act, 1962 (2)Notwithstanding anything contained in Sub-section (1) the Board may, in any special case with the sanction of Government, award compensation to any person for any act done, default made or damage caused by the Board or any of its employees.
