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 312] [Entire Act] State of Odisha - Subsection Section 312(5) in Orissa Municipal Act, 1950 (5)The Executive Officer may levy on every licence granted under this section a fee not exceeding two hundred rupees per annum.
