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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(4) in The Orissa Municipal Corporation Rules, 2004

(4)The licensee shall provide a sufficient supply of wholesome drinking water for the use of person employed in or frequenting such building or place. The quantity and the places and the method of storage and supply shall be as may be required by the Commissioner.