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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Odisha - Subsection

Section 292(3) in Orissa Municipal Act, 1950

(3)Nothing in this section shall be deemed to empower the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to pass an order which will be contrary to the provisions of the Factories Act (Act LXIII of 1948) or the rules framed thereunder.