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State of Odisha - Section

Section 72 in Orissa Municipal Rules, 1953

72.

All individual items in bills pertaining to salaries or allowances of any description or travelling allowances or representing educations of some sort shall be calculated to the nearest anna (fractions below half-an-anna being omitted and half-an-anna or over being reckoned as one anna) except in cases where its adoption is prima facie impracticable, e.g., payments on contingent accounts and to daily labour.Classification of Transaction