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 297 in Orissa Municipal Rules, 1953 297. Every dispensary under the State Government's supervision, which has accommodation for in patients, shall admit all cases brought by the police for examination and for treatment.Medical Officer
