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 582] [Entire Act] State of Odisha - Subsection Section 582(11) in Orissa Municipal Rules, 1953 (11)The licencee shall cause the premises to be thoroughly cleaned and all refuse matter to be removed at least once in every 24 hours or more often if so prescribed.
