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 112] [Entire Act] State of Odisha - Subsection Section 112(d) in Grama Panchayats Rules, 1968 (d)The said officer shall prepare the accounts of money so collected and of the cost of collections in such form as the Director may, from time to time, direct. He shall deliver a copy to be published in the Official Gazette.
