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 6] [Entire Act] State of Odisha - Subsection Section 6(3) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002 (3)If a Samiti levies any tax or fee under the Act and the rules made thereunder, it shall use the receipt books in Form No. III.
