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] [Section 123] [Entire Act] State of Odisha - Subsection Section 123(iii) in Grama Panchayats Rules, 1968 (iii)Provision has been made for all obligatory charges including functions, institutions, trusts and the like transferred to the Grama Panchayat, other development activities prescribed by Government and other bodies and institutions.
