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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(2) in Orissa Municipal Rules, 1953

(2)All orders for supplies or works other than those for which formal agreements have been taken, shall be entered in an order book in Form No. VIII. This will ensure a complete record of the liabilities in cases where the bills may not have been presented.