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 589] [Entire Act] State of Odisha - Subsection Section 589(3) in Orissa Municipal Rules, 1953 (3)No inflammable or explosive substance, such as the petroleum, kerosene oil, fire works or gunpowder, in excess of the quantity required for one day use, shall be stored upon within the licenced premises.
