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] [Entire Act] State of Odisha - Section Section 39 in Orissa Municipal Rules, 1953 39. An adjourned meeting other than and adjourned meeting under Section 70 (3) being nearly a continuation of the original meeting does not require any fresh notice.Miscellaneous
