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 313 in Orissa Municipal Rules, 1953 313. The Council shall prescribe the hours of attendance within which the Medical Officer must be present at the dispensary. He must also give attention to urgent cases at other hours.
