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 460] [Entire Act] State of Odisha - Subsection Section 460(i) in Orissa Municipal Rules, 1953 (i)the amount of subscription, with interest thereon, standing to his credit in the fund shall be transferred to his credit in the Government General Provident Fund; and
