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 61 in The Orissa Hindu Religious Endowments Rules, 1959 61. No money shall be withdrawn from the Bank unless it is required for immediate payment for the purposes of the religious institution.Rules under Section 76 (1)
