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 666 in The Orissa Municipal Corporation Act, 2003 666. Section of 567 and 568 not to be applied to Magistrate summons. - Nothing in Section 567 and 568 shall apply to any summon issued under this Act by a Magistrate.
