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[Cites 0, Cited by 0] [Section 590] [Entire Act]

State of Odisha - Subsection

Section 590(1) in Orissa Municipal Rules, 1953

(1)Where a Council has provided public landing place, halting place or cart stand amenities on a satisfactory scale shall be provided at such as waiting rooms, bath rooms, safe drinking water, urinals, lavatories and restaurants run by licenced caterers.