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 4] [Entire Act] State of Odisha - Subsection Section 4(4) in The Orissa Fire Service Act, 1993 (4)Subject to Rules, if any, the members and staff other than those specified under the preceding sub-sections shall be appointed by the Director or any other officer or officers as may be authorised by the State Government.
