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 465] [Entire Act] State of Odisha - Subsection Section 465(5) in The Orissa Municipal Corporation Act, 2003 (5)The declaration as confirmed or modified by Government in their order under Sub-section (4) shall be published in the Gazette and shall take effect from the date of such publication.
