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] [Entire Act]

State of Odisha - Section

Section 592 in The Orissa Municipal Corporation Act, 2003

592. Provision on carriages for conveyance of patients.

- The Commissioner, with the sanction of the Corporation, may provide and maintain suitable conveyances for the free carriage of persons suffering from any infectious disease and when such conveyance have been provided, it shall not be lawful to convey any such person by any other public conveyance.