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[Cites 0, Cited by 0] [Section 557] [Entire Act]

State of Odisha - Subsection

Section 557(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner shall provide suitable places for use by washer man of their calling, and may require payment of such fees for the use of any such place as may, from time to time, be determined by him with the approval of the Standing Committee.