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] [Entire Act] State of Odisha - Section Section 225 in Orissa Municipal Rules, 1953 225. The State Government may exempt any school or class of schools from the operation of all or any of the rules laid down in the sections specified below :Section-IGeneral rules applicable to all classes of schools over which Council exercises control
