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 582] [Entire Act] State of Odisha - Subsection Section 582(14) in Orissa Municipal Rules, 1953 (14)The licencee shall where a continuous supply of piped water is not available, provide drinking water in such places in such manner and in such quantity as may be prescribed on the recommendation of the Health Officer.
