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] [Entire Act] State of Odisha - Section Section 46 in Orissa Municipal Rules, 1953 46. A copy of the proceedings of any meetings of the Council shall be supplied to every Councillor who may apply for it. An abstract of the minutes shall be affixed in the notice-board of the Municipal Council.
