Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 71 in Orissa Municipal Rules, 1953

71.

All corrections and alterations in accounts shall be neatly made in red ink and attested by the initials of the Executive Officer. Similarly all alterations and corrections in a voucher shall be duly authenticated by the payee. Erasures shall on no account be permitted in registers, statements, vouchers or accounts of any description.