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 39 in The Orissa Ayurvedic Medicine Rules, 1960 39. All claims shall be discharged either by payment from the imprest at the disposal of the Registrar or by issue of cheques on State Bank of India in favour of the actual payee.
