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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

(2)The payment order after being properly receipted by the payee, shall be taken back and the disbursing officer shall certify on it that the payment order has been given by him personally or in his presence.