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 47] [Entire Act] State of Odisha - Subsection Section 47(6) in The Orissa Municipal Corporation Rules, 2004 (6)The licensed premises shall not be kept open after 2 A.M. till 4.00 A.M. without special permission from the Commissioner.
