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 1] [Section 297] [Entire Act] State of Odisha - Subsection Section 297(1) in Orissa Municipal Act, 1950 (1)No person, shall open a new private market or continue to keep open a private market unless he obtains from the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a licence to do so.
