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 215] [Entire Act] State of Odisha - Subsection Section 215(a) in Orissa Municipal Rules, 1953 (a)"School" means an institution in which the course of instruction does not go beyond the standard of Matriculation Examination and shall also mean a recognised basic school.
