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 350 in Orissa Municipal Act, 1950 350. Compounding of offences. - The Executive Officer may, with the approval of the Chairperson, compound any offences under this Act which may by rules made by the State Government be declared compoundable.Chapter-XXIV Medical
