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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(1)For the purpose of drawing the money from the treasury, a bill shall be prepared in Fully Vouched Contingent Bill Form (O.T.C. 31) in duplicate, enclosing a copy of the demand list in Form No.6. One of the bills shall be presented in the Treasury or Sub Treasury, as the case may be, and the other shall be retained in the office.