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 35] [Entire Act] State of Odisha - Subsection Section 35(c) in Orissa Municipal Act, 1950 (c)except in the case of an offence punishable under Section 31, 33 and 34 unless the person complaining shall have deposited fifty rupees;
