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 696] [Entire Act] State of Odisha - Subsection Section 696(2) in The Orissa Municipal Corporation Act, 2003 (2)Every order made under this Section shall, as soon as may be,after it is made, be laid before the State Legislature.
