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 349] [Entire Act] State of Odisha - Subsection Section 349(3) in Orissa Municipal Act, 1950 (3)Nothing in Sub-section (2) shall be deemed to apply to a cheque drawn upon a Municipality Fund or to any deed or contract entered into by a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
