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] [Entire Act] State of Odisha - Section Section 13 in The Orissa Special Armed Police Act, 1946 13. Powers to make rules The Provincial Government may, as regards the Special Armed Police, make such orders and rules consistent with this Act, as it thinks expedient.
