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] [Section 13] [Entire Act] State of Odisha - Subsection Section 13(4) in The Orissa Irrigation Rules, 1961 (4)The deposit made under Sub-rule (2) shall be adjusted where recovery of the cost of construction, extension, improvement or alteration, as the case may be, is made after completion of the work.
