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 82] [Entire Act] State of Odisha - Subsection Section 82(1) in The Orissa Development Authorities Rules, 1983 (1)All cheques in respect of moneys payable by the Authority shall be signed by the Finance Member or such officer of the Authority as the Authority may authorise in this behalf.
