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 100 in Orissa Municipal Rules, 1953 100. The pay bill of all temporary employees, who are entertained under periodical sanction shall be billed, for separately in the same form, (Form No. IX) the sanction being quoted therein.
