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 370(3)] [Section 370] [Entire Act] State of Odisha - Subsection Section 370(3)(b) in Orissa Municipal Act, 1950 (b)The Director of Public instruction shall also have power otherwise than an appeal to modify or cancel any order passed by the District Inspector of Schools under Sub-section (2) :