Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 157 in Grama Panchayats Rules, 1968

157.

All corrections and alterations in the accounts shall be neatly made in red ink and attested by the Sarpanch. Similarly, all alterations and corrections in vouchers shall be duly authenticated by the payee. Erasures shall on no account be permitted in registers, statements, vouchers or accounts of any description.