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 578] [Entire Act] State of Odisha - Subsection Section 578(3) in Orissa Municipal Rules, 1953 (3)In fixing the licence fee under Sub-rule (1) the Council shall have due regard to the expenses that are likely to be incurred by it in connection with general regulation of trade industry or occupation in the place to be licenced.
