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 157] [Entire Act] State of Odisha - Subsection Section 157(3) in The Orissa Municipal Corporation Act, 2003 (3)The cost of all works so executed and of the establishment engaged in executing the same shall be paid by the Government and credited to the Corporation Fund.
