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 570] [Entire Act] State of Odisha - Subsection Section 570(2) in The Orissa Municipal Corporation Act, 2003 (2)No person shall, without authority, destroy, pull down, injure or deface any copy of any bye-law or table so fixed under Sub-section (1).
