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 128] [Entire Act] State of Odisha - Subsection Section 128(2) in The Orissa Municipal Corporation Act, 2003 (2)The Standing Committee on Taxation, Finance and Accounts may either approve or amend such schedule as it thinks fit and shall place it before the corporation with its remarks, if any.
