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 138] [Entire Act] State of Odisha - Subsection Section 138(e) in Orissa Municipal Rules, 1953 (e)money shall not be advanced unless there is reason to believe that the work for which the money is required will be completed and paid for within the financial year;
