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 449] [Entire Act] State of Odisha - Subsection Section 449(1) in Orissa Municipal Rules, 1953 (1)The Council shall pay to the credit of the account of a subscriber interest at such rate as may from time to time, fix with the approval of the Examiner of Local Fund Accounts, on the amount at his credit in the fund.
