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 586] [Entire Act] State of Odisha - Subsection Section 586(2) in The Orissa Municipal Corporation Act, 2003 (2)The person, if any, who has charge of a person in respect of whom an order is made under Sub-section (1) shall obey such order.
