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State of Odisha - Section

Section 354 in Orissa Municipal Act, 1950

354. Two or more [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may combine to establish dispensaries.

- Two or more [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may combine in providing a common dispensary, hospital (allopathic or otherwise) or place for the reception of the sick and fix the proportions of the cost thereof to be borne by them.