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 582] [Entire Act] State of Odisha - Subsection Section 582(8) in Orissa Municipal Rules, 1953 (8)The licencee shall cause a board to he hung in a prominent place in the licenced premises showing the maximum number of persons who can be accommodated in the building under this rule.
