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 573] [Entire Act] State of Odisha - Subsection Section 573(b) in The Orissa Municipal Corporation Act, 2003 (b)use any place in the city for the sell of the flesh of any animal intended for human food, or any place outside the city for the sale of such flesh for consumption in the city.
