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 515 in Orissa Municipal Rules, 1953 515. A receipt shall be given by the Municipal employee who is entrusted with the collection of the tax. The receipt shall be signed or bear the facsimile signature of the Executive Officer.
