Legal Document View

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
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1)(xxvi) in The Orissa Urban Police Act, 2003

(xxvi)registration of eating houses including granting a certificate of registration in each case, which shall be deemed to be a written permission required and obtained under this Act for keeping the eating house, and renewal of such registration within a specified period ;