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 404 in Orissa Municipal Rules, 1953 404. The District Health Officer may be paid an allowance as may be agreed to by the Council concerned and the Health Department of Government. The expenditure shall be debited to the Municipal Fund.Establishments
