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 21 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962 21. Orders made by Governor not appealable. - Notwithstanding anything contained in this part, no appeal shall lie against any order made by the Governor.
