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 155] [Entire Act] State of Odisha - Subsection Section 155(b) in The Orissa Municipal Corporation Act, 2003 (b)repayment of money belonging to contractors or other persons and held in deposit and all money collected or credited to the Corporation Fund by mistake;
