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 61] [Entire Act] State of Odisha - Subsection Section 61(3) in Orissa Municipal Act, 1950 (3)The Constitution of a Joint Committee shall be by means of regulations which shall not, except in the cases referred to in Sub-sections (6) and (7) have effect unless assented to by each of the local authorities concerned.
