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] [Entire Act] State of Odisha - Section Section 339 in Orissa Municipal Rules, 1953 339. In the case of works executed by contract, tenders shall be invited. In case of works done by daily labour through departmental agency the basis of account shall be the muster roll.
