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] [Entire Act] State of Odisha - Section Section 442 in Orissa Municipal Rules, 1953 442. The amount so credited shall after the close of each month be posted in a Provident Fund ledger in Form No. P.F. 5 to be kept in the Municipal office, from the establishment bills or from the statements or challans referred to in Rule 441.
