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] [Entire Act] State of Odisha - Section Section 382 in Orissa Municipal Rules, 1953 382. The Inspector of Local Works may call for and examine any bills relating to any work whether complete or in progress and may disallow or reduce payment for item of work included in such bills.
