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 3] [Entire Act] State of Odisha - Subsection Section 3(4) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981 (4)Any amount so paid under Sub-rule (3) shall be recovered in full from the amount of travelling allowances payable to him on completion of the journey.
