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 594] [Entire Act] State of Odisha - Subsection Section 594(4) in Orissa Municipal Rules, 1953 (4)Subject to any provision of, or made under the Act or any other enactment, the material so confiscated may be sold by order of the Magistrate and the proceeds, after defraying the expenses of such sale, shall be credited to the municipal fund.
