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 300] [Entire Act] State of Odisha - Subsection Section 300(3) in The Orissa Municipal Corporation Act, 2003 (3)Any requisition made by the Commissioner under clause (b) of Sub-section (1) may embrace any detail specified in clause (a) or clause (b) of Section 297.
