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 31] [Entire Act] State of Odisha - Subsection Section 31(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (2)The balance, if any, payable to the Village Officer shall be paid in the manner laid down in Sub-rules (3) to (6).
