Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 14 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

14. Application of Limitation Act, 1908.

- The provisions of Sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908 (9 of 1908) shall be applicable to the filing of appeals and applications for revision under this Act.