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 355] [Entire Act] State of Odisha - Subsection Section 355(3) in The Orissa Municipal Corporation Act, 2003 (3)The Commissioner may temporarily, and with the approval of the Corporation permanently, close any of the said works either entirely or partially.
