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 66] [Entire Act] State of Odisha - Subsection Section 66(5) in Orissa Municipal Rules, 1953 (5)Provided that in an ordinary course copies of all correspondence under Clauses (a), (b), & (c) of Sub-rule (1) shall be forwarded to the District Magistrate and R.D.C. concerned for information.]Chapter-II Municipal Account
