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 598] [Entire Act] State of Odisha - Subsection Section 598(13) in Orissa Municipal Rules, 1953 (13)Copies must be written only on the one side of the sheet which must not contain than the authorised number of words. Care shall be taken to see that applicants are not imposed upon by the copyists unnecessarily spreading their writing.
