Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(10) in The Orissa Municipal Corporation Rules, 2004

(10)The licensee shall cause the premises to be thoroughly cleaned and all refuse matter to be removed at least once in every twenty-four hours or more as may be required by the Commissioner.