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 2] [Entire Act] State of Odisha - Subsection Section 2(d) in The Orissa Compulsory Labour Act, 1948 (d)"Panchayat" means the Panchayat established under any law for the time being in force in any local area but shall not include a Panchayat exercising solely judicial functions;
