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 39] [Entire Act] State of Odisha - Subsection Section 39(c) in The Orissa Municipal Corporation Rules, 2004 (c)carry on or allow to be carried on, in any premises, any of the trades specified in Part IV of Schedule C, or any process or operation connected with any such trade.
