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 598] [Entire Act] State of Odisha - Subsection Section 598(6) in Orissa Municipal Rules, 1953 (6)All applications shall be numbered consecutively according to the number given to them in the registers to be kept in Appendix II for the purpose and filed in the office.
