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 116] [Entire Act] State of Odisha - Subsection Section 116(d) in The Orissa Municipal Corporation Act, 2003 (d)generally, the mode of transacting and managing the business of the Corporation including the submission, asking and answering of questions under Section 36 as they think fit.
