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 119] [Entire Act] State of Odisha - Subsection Section 119(4) in The Orissa Grama Panchayats Act, 1964 (4)Such person shall, so far as the balance to the credit of the Grama Fund admits, be bound to comply with such order.
