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 79] [Entire Act] State of Odisha - Subsection Section 79(ii) in Orissa Municipal Act, 1950 (ii)grant gratuity to any member of the family of any of its officers or servants who has died from disease or injury contracted in the discharge of a duty which was attended with extraordinary bodily risk.
