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 114 in Orissa Municipal Rules, 1953 114. On receipt of a cheque book from the treasury the Executive Officer shall count the cheques, and shall record on the back of the cheque book that 'This cheque book contains...........forms'.The cheque book shall remain in his personal custody.
