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 298] [Entire Act] State of Odisha - Subsection Section 298(b) in Orissa Municipal Rules, 1953 (b)that he is not a dismissed servant of the State or Union Government or disqualified for his duties by age, infirmity or character, and
