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[Cites 0, Cited by 0] [Section 582] [Entire Act]

State of Odisha - Subsection

Section 582(3) in Orissa Municipal Rules, 1953

(3)The licencee shall cause the flooring of every part of such building to be paved or otherwise made impervious and damp free and shall keep such flooring at all times in good order and repair and shall disinfect it at such times and in such manner as may be prescribed.