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 691] [Entire Act] State of Odisha - Subsection Section 691(2) in The Orissa Municipal Corporation Act, 2003 (2)At the trial of any such suit the plaintiff shall not be permitted to go into evidence of any cause of action except as is set forth in the notice delivered or left by him as aforesaid.
