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 57] [Entire Act] State of Odisha - Subsection Section 57(xxix) in The Orissa Public Demands Recovery Rules, 1963 (xxix)Form No. AC for sending intimation under Rule 52-B to the person interested whose name appears in the register in Form AB.
