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 112] [Entire Act] State of Odisha - Subsection Section 112(c) in Grama Panchayats Rules, 1968 (c)The Officer appointed by the Director of Grama Panchayats under Rule 110 shall pay the money collected or received under such attachment to the lender, or, in case of a loan from the State Government into the Treasury;
