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 222] [Entire Act] State of Odisha - Subsection Section 222(2) in Orissa Municipal Rules, 1953 (2)Recognised schools shall be opened to inspection and the pupils shall be ordinarily eligible for admission for public examination or tests held by the Department.
