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 526] [Entire Act] State of Odisha - Subsection Section 526(7) in Orissa Municipal Rules, 1953 (7)If any information required under Sub-clause (1) to (3) is in the opinion of the Executive Officer, incomplete or defective he may require further information to be furnished.
