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 196 in Orissa Municipal Rules, 1953 196. All the receipts and issue shall be entered in a register in Form L. When a receipt book is made over to a tax collector the Executive Officer stall take hid signature in the register.
