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] [Entire Act] State of Odisha - Section Section 46 in The Orissa Municipal Corporation Rules, 2004 46. Licence fee. - The corporation may charge a fee for every licence, permanent and temporary, granted or renewed under the Act in respect of a permanent building and temporary building.
