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 337] [Entire Act] State of Odisha - Subsection Section 337(7) in Orissa Municipal Act, 1950 (7)Such recovery of the fees under Sub-section (6) shall not entitle the person convicted to a licence or permission as aforesaid.
