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 620] [Entire Act] State of Odisha - Subsection Section 620(3) in The Orissa Municipal Corporation Act, 2003 (3)Nothing in Sub-section (2) shall be deemed to apply to cheque drawn upon a Corporation fund or to any deed or contract entered into by a Corporation.
