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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in The Orissa Municipal Corporation Rules, 2004

(2)The licensee shall cause the flooring of every part of such building to be paved or otherwise made imperious and damp-free and shall keep such flooring at all times in good order and repair and shall disinfect it at such times and in such manner as may be required by the Commissioner.