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 293 in Orissa Municipal Rules, 1953 293. A dispensary may be opened by a Council with the sanction of the Director of Health and on provision of the necessary funds in the annual budget and it may be closed by the Council with the prior sanction of the Director of Health.
