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 509 in Orissa Municipal Rules, 1953 509. A company person shall be deemed to have transacted business or exercised a profession, art or calling or held an appointment within the Municipality if such company or person has an office of employment within such local area.
