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 143 in Grama Panchayats Rules, 1968 143. Expenditure. - All payments out of the Grama Fund in respect of claims presented to the Grama Sasan shall be made only after the bills are passed by the Sarpanch or by any person duly authorised in that behalf.
