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 17A] [Entire Act] State of Odisha - Subsection Section 17A(3) in Orissa Municipal Act, 1950 (3)Any person who contravenes any of the provisions of this section shall be deemed to have committed corrupt practice within the meaning of Section 28.
