Legal Document View

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
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(f) in The Orissa Glanders and Farcy Rules, 1941

(f)All refuse derived from cleaning and all dung, litter, straw, grass or hay shall be taken to a suitable place and burnt and any material left after burning shall be buried in accordance with orders issued by an Inspector.