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 393A] [Entire Act] State of Odisha - Subsection Section 393A(2) in Orissa Municipal Act, 1950 (2)The State Government may also appoint such number of Deputy Director as they deem fit for assisting the Director and they shall be subject to the direction and control of the Director.
