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 594] [Entire Act] State of Odisha - Subsection Section 594(3) in Orissa Municipal Rules, 1953 (3)If the Magistrate decides that the material seized was stored in the place contrary to the conditions of such licence he may pass an order confiscating the same.
