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 32] [Entire Act] State of Odisha - Subsection Section 32(vi) in Orissa Pani Panchayat Rules, 2003 (vi)if the overall transactions exceed Rs.10,00,000 (Rupees ten lakh) per annum, the Farmers' Organisation shall engage the services of a Chartered Accountant;
