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 13 in The Orissa Seaward Artillery Practice Rules, 1967 13. The person nominated by the Officer-in-command under Rule 12 shall be with funds for payment to the claimants on the spot as soon as the Revenue Officer passes his awards.
