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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Odisha - Subsection

Section 353(2) in Orissa Municipal Act, 1950

(2)Subject to the prescribed rules such Joint Committee shall, in respect of such hospital or dispensary, have the same powers and be subject to the same liabilities as are conferred and imposed by any law for time being in force on the said local authorities.