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 314] [Entire Act] State of Odisha - Subsection Section 314(2) in Orissa Municipal Rules, 1953 (2)That the Municipal hospitals and dispensaries all except really indigent out-patients, may be charged a fee of not more than [ten paise] [Substituted and inserted vide S.R.O. 510/12.9.1983.] for each prescription as the Council may prescribe;
