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 551] [Entire Act] State of Odisha - Subsection Section 551(2) in The Orissa Municipal Corporation Act, 2003 (2)Nothing in this section shall be deemed to apply to a locomotive engine used for the purpose of traffic upon any railway or for repair of streets.
