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 388] [Entire Act] State of Odisha - Subsection Section 388(18) in Orissa Municipal Act, 1950 (18)for requiring notice to be given whenever and milk animal is affected with an contagious disease and prescribing the precautions to be taken in order to protect milk cattle and milk against infection and contamination.
