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 215] [Entire Act] State of Odisha - Subsection Section 215(c) in Orissa Municipal Rules, 1953 (c)"School under public management" means that recognised school which is managed by the Department, or by any Local Authority or by any special persons or committees appointed and action on behalf the State Government.
