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 446] [Entire Act] State of Odisha - Subsection Section 446(2) in Orissa Municipal Rules, 1953 (2)The investment of provident fund balances as a loan to the Council shall not be permissible nor shall the balances be drawn upon for any purpose other than that for which the fund is constituted.
