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 585] [Entire Act] State of Odisha - Subsection Section 585(2) in The Orissa Municipal Corporation Act, 2003 (2)No person shall remove or use for the purpose of drinking any water in respect of which public notice has been issued.
