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 39] [Entire Act] State of Odisha - Subsection Section 39(b) in The Orissa Municipal Corporation Rules, 2004 (b)keep in any premises, for sale or for use other than domestic use, any article specified in Part III of Schedule C as provided under clause (b) of Sub-section (1) of Section 554.
