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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(2) in The Orissa Municipal Corporation Rules, 2004

(2)Every person who on receipt of a licence under the Act for use of any permanent building for public resort or entertainment shall cause all windows and other means of ventilation in the building to be maintained in good order and repair during the period such building is used for public resort or entertainment and for at least two hours before and for half-an-hour after such use.