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[Cites 0, Cited by 0] [Section 599(1)] [Section 599] [Entire Act]

State of Odisha - Subsection

Section 599(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)by public notice make such temporary orders to be observed by the public or by any person, as specified therein and as he may deem necessary to prevent the out-break of such disease or the spread thereof.