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 491] [Entire Act] State of Odisha - Subsection Section 491(a) in Orissa Municipal Rules, 1953 (a)the advance outstanding shall not be permitted to exceed the cost of the new car, or cycle;
