Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 19 in The Orissa State Municipal Council's Union Rules, 1966

19.

A person shall be liable for any expenditure made from Union fund contrary to law where such illegal payment has been authorised by him while acting as office bearer of the Union and the procedure prescribed under Sections 375 and 382 of the Orissa Municipal Act, 1950 shall be followed.