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 406 in Orissa Municipal Rules, 1953 406. All posts, permanent or temporary, the creation of which is sanctioned by Council shall, unless the resolution of the Council specifies a different date take effect from the 1st day of April following the date of the resolution.
