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State of Odisha - Section

Section 106 in Orissa Municipal Rules, 1953

106.

All bills and vouchers that have been paid shall be numbered consecutively for each month in order of payment, shall be stamped 'paid' and shall be pasted in a guard file.Sub-vouchers for payments made out of the office imprest shall be filed separately, and shall be attached to the Voucher for recoupment, a memorandum referring to this voucher being placed in the guard file.Permanent Advance Account