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[Cites 0, Cited by 0] [Section 586] [Entire Act]

State of Odisha - Subsection

Section 586(3) in The Orissa Municipal Corporation Act, 2003

(3)No person who is removed to a hospital or place under Sub-section (1) shall leave, or be removed from, such hospital or place except with the permission of the Officer-in-charge thereof.