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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

(2)No claim against the Panchayat Samiti shall be admitted for payments where a bill is presented after a period of more than one year, from the date on which the claim become due without the order of. the Chairman of the Samiti and verification of previous payment.