Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(39) in The Orissa Municipal Corporation Act, 2003

(39)"essential services" means services in which any Corporation officer, employee or other person is employed by or on behalf of the Corporation which are specified in the Orissa Essential Services (Maintenance) Act, 1988;