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 358] [Entire Act] State of Odisha - Subsection Section 358(a) in Orissa Municipal Act, 1950 (a)with its own consent, be charged with and made responsible tor the maintenance and management of any Middle School, High School or a School of any other description recognised by State Government within the Municipal area; or
