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State of Odisha - Section

Section 15 in The Orissa Dental Council Rules, 1969

15.

(a)The Registrar shall see that payees acknowledgement receipt in support of each payment has been obtained and preserved safely and every payment made beyond Rs. 20 either in cash or by cheque is supported with duly stamped acknowledgement receipt of the payee with ten naye paise revenue stamp and signed by the person to whom the payment is due and to whom it has actually been made.
(b)All bills and vouchers that have been paid shall he numbered consecutively for each month in order of payment and shall be stamped "Paid and Cancelled" under the dated signature of the Registrar.