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] [Entire Act] State of Odisha - Section Section 48 in Orissa Municipal Rules, 1953 48. The common seal shall remain in the custody of the Chairman. The Chairman may by written order delegate the custody of the seal to the Executive Officer.Mode and Time of Election and Term of Members of Committees
