Legal Document View

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
[Cites 0, Cited by 0] [Section 638(1)] [Section 638] [Entire Act]

State of Odisha - Subsection

Section 638(1)(c) in The Orissa Municipal Corporation Act, 2003

(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provision of any of the said sections, shall be punishable with fine, which may extend to the amount mentioned in that behalf in column (4) of the said Schedule.