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 305 in Orissa Municipal Rules, 1953 305. The [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] shall exercise full control over the Medical Officer in immediate charge of the institutions.
