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 393A] [Entire Act] State of Odisha - Subsection Section 393A(3) in Orissa Municipal Act, 1950 (3)The Deputy Directors so appointed shall exercise such powers, perform such functions and shall have such local jurisdiction as may be assigned by the State Government.]
