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 594] [Entire Act] State of Odisha - Subsection Section 594(5) in Orissa Municipal Rules, 1953 (5)No order of confiscation under this rule shall operate to prevent any criminal or other proceedings to which the person storing the material in excessive quantity may be liable.(IV)Stocking, etc., of inflammable materials
