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 28] [Entire Act] State of Odisha - Subsection Section 28(h) in Orissa Municipal Act, 1950 (h)abetts within the meaning of the Indian Penal Code XLV of 1860 the doing of any of the Acts specified in Clauses (a), (b), (c), (d), (e), (f) and (g).
