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State of Odisha - Section

Section 125 in Orissa Municipal Rules, 1953

125.

The cash book of the Municipality shall be kept in English in Form No. XIV by the accountant. It shall be a substantially bound volume containing a sufficient number of pages to cover at least one year's transactions; provided that in municipalities where the transactions are heavy two or more volumes may be maintained for recording transactions of one year. Each volume shall be carefully paged in print before being brought into use.