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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(3)The amount so collected towards the User's fees should be deposited in a Saving Account in a Nationalised Bank/Orissa State Cooperative Bank. Expenditure if any should be reflected on the debt side of the cash book. Each expenditure should be authenticated by retaining corresponding vouchers numbered serially.