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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(1)All repayments, whether made through the Revenue Inspector or directly in the Tahasil Office, shall be noted by the Tahasildar in Column 4 of the cash book and its subsequent remittance to treasury in Column 8 of cash book as well as in Columns 12 to 18 of the Register of Personal Ledger Account maintained by him.