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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(4)The initial expenses for making arrangements as per Sub-rules (2) and (3) may be met out of the advance permanent and recovered from the concerned functionaries subsequently.