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 36] [Entire Act] State of Odisha - Subsection Section 36(3) in Grama Panchayats Rules, 1968 (3)In carrying out works taken up by Grama Panchayat, the Schedule of rates as applicable to the works executed by the Panchayat Samiti, shall be applicable.
