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 63] [Entire Act] State of Odisha - Subsection Section 63(5) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001 (5)No portion of a room shall be assumed to be lighted if it is more than 7.5 metres from the opening provided for lighting that portion.
