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 354] [Entire Act] State of Odisha - Subsection Section 354(2) in Orissa Municipal Rules, 1953 (2)In the remarks column of the register the qualifications of the contractor, his solvency, the quality of works previously executed by him and all other relevant particulars shall be entered
