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 605] [Entire Act] State of Odisha - Subsection Section 605(3) in The Orissa Municipal Corporation Act, 2003 (3)An offence against the section shall be deemed to be a cognizable offence for the purpose of Sections, 149 to 151 (both inclusive) of the Code of Criminal Procedure, 1973.
