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 5] [Entire Act] State of Odisha - Subsection Section 5(6) in The Special Accommodation Rules, 1959 (6)Employees of Boards and Corporations/Private Parties and other non-entitled persons allowed for occupying Government quarters shall pay Standard Licence Fees.]
