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State of Odisha - Section

Section 67 in Orissa Municipal Rules, 1953

67.

In all matters not expressly provided for by these Rules, the Rules, forms, registers and returns prescribed in Government Codes, Rules and Regulations in force for the time being under the orders of Government or other competent authority, shall in so far as they are consistent with there Rules and the Act, apply to the accounts of the Municipality, and shall be so observed, used and kept.