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 191 in Orissa Municipal Rules, 1953 191. All remission orders shall be serially filed in a guard book and an index to the file of remission order shall be kept in the remission register in Form J. Copies of the remission order shall be communicated to each tax collector concerned.
