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] [Entire Act] State of Odisha - Section Section 332 in Orissa Municipal Act, 1950 332. licence to state period for which it is to be in force. - Every licence granted under this chapter, shall state the period for which it is to continue in force and shall cease to be in force on the expiration of that period.
