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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(3) in Grama Panchayats Rules, 1968

(3)In all other matters not expressly provided for in any of these rules, the rules, forms, registers and returns prescribed in Government codes, rules and regulations in force for the time being under the orders of Government or other competent authority, shall in so far as they are not inconsistent with these rules and the Act, apply to the works of the Grama Panchayat.