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 558] [Entire Act] State of Odisha - Subsection Section 558(3) in Orissa Municipal Rules, 1953 (3)Restaurants, eating houses, etc., shall provide for garbage bins with lies, adequate supply of safe water, closets and washing facilities for customers, and staff separately and separated from the kitchen and dining room.
