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 2] [Entire Act] State of Odisha - Subsection Section 2(iv) in The Orissa Local Fund Service Rules, 1975 (iv)"Post" means posts of the Municipalities, Notified Area Councils and the Orissa State Municipal Council's Union which are included in the service from time to time;
