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 226] [Entire Act] State of Odisha - Subsection Section 226(1) in The Orissa Municipal Corporation Act, 2003 (1)Any objection made under Section 224 shall be entered in a register maintained for the purpose in such Form, and in such manner, and containing such particulars, as may be prescribed.
