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 462] [Entire Act] State of Odisha - Subsection Section 462(c) in Orissa Municipal Rules, 1953 (c)All charges incurred during the year on establishment shall be debited to this head.
