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State of Odisha - Section

Section 50 in The Orissa Bhoodan and Gramdan Rules, 1972

50. Receipts.

(1)All moneys received by the Perished shall be brought into account as soon as they are received. All moneys so received shall be credited into the Grama Perished fund daily.
(2)Mo money received on behalf of the Grama Parishad shall be utilised for expenditure without first being brought into account.
(3)No person entrusted with the collection of any fund relating to the Grama Parishad shall collect any sum without issue of proper receipt.