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 248 in Orissa Municipal Rules, 1953 248. Subject to the provisions of the Act a Council make a grant-in-aid to any recognised Secondary School within its jurisdiction which is managed by a Committee, person or society whose constitution is approved by the Council.
