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 338] [Entire Act] State of Odisha - Subsection Section 338(b) in The Orissa Municipal Corporation Act, 2003 (b)devise collection of wastes from slums and squaltter areas or other localities including hotels, restaurants, office complexes and commercial areas;
