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] [Entire Act] State of Odisha - Section Section 217 in Orissa Municipal Rules, 1953 217. No portion of the funds of a Council shall without the prior sanction of the Department, be applied to the purposes of maintaining or aiding any educational institution which is not recognised by the Department.
