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 589] [Entire Act] State of Odisha - Subsection Section 589(4) in Orissa Municipal Rules, 1953 (4)The main doors, enumerated in column (4) of the licence shall always be left unfastened and unobstructed whilst the public are using the licenced premises.
