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 388] [Entire Act] State of Odisha - Subsection Section 388(31) in Orissa Municipal Act, 1950 (31)for prohibiting in any specified road or area the residing of public prostitutes and the keeping of brothels or the letting or other disposal of a house to public prostitutes for a brothel;
