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 568] [Entire Act] State of Odisha - Subsection Section 568(b) in The Orissa Municipal Corporation Act, 2003 (b)with the approval of the Standing Committee, charge stallage rents and fee leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time; or
