Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 489 in Orissa Municipal Rules, 1953

489.

An advance granted for the purchase of any other means of conveyance shall unless the Council otherwise specially directs be recovered by the deduction of monthly instalment equal to one-twelfth part of the advance from the pay bill of the officer or servant whom it has been granted.