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 14] [Entire Act] State of Odisha - Subsection Section 14(3) in The Orissa Zilla Parishad Act, 1991 (3)All order or cheques against the Zilla Parishad Fund shall be signed by the Chief Executive Officer or other Executive Officers as the Government may by notification, specify.
