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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(2) in The Orissa Hindu Religious Endowments Rules, 1959

(2)A permanent advance not exceeding Rs. 10 for the office of the Inspector of Endowments in each case shall be sanctioned by the Commissioner and shall remain with the Inspector of Endowments who will account for it. He will maintain a register of contingent expenditure as prescribed in Sub-rule (1) above.