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 593] [Entire Act] State of Odisha - Subsection Section 593(2) in Orissa Municipal Rules, 1953 (2)No person shall be liable to pay damages for any act done by him under Sub-rule (1) in good faith.(III)Power to search for inflammable material in excess of authorised quantity
