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 13] [Entire Act] State of Odisha - Subsection Section 13(4) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951 (4)In all cases of disbursement at the district or sub-divisional or taluk treasury, the prescribed form of treasury voucher in Form 'G' annexed hereto shall be used.
