Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Odisha - Subsection Section 116(a) in Grama Panchayats Rules, 1968 (a)Refunds or repayments of Government loans including the amount of interest due shall be made in the Treasury or Sub-Treasury of the district within which the Grama Sasan lies, in O.T.C. Form No. 6.
