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(14) in Orissa Municipal Act, 1950 (14)for the sanitary control and supervision of places used or any of the purposes specified in Section 290 and of any trade or manufacture carried on there in;
