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 498 in Orissa Municipal Rules, 1953 498. If in any case the sum advanced exceeds the sum actually spent for the purpose for which advance is required, the officer or servant shall immediately refund the unexpended portion of the advance to the Council.
