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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(6) in The Orissa Khadi and Village Industries Board Rules, 1956

(6)There shall be drawn from the Bank of Treasury and placed at the disposal of the Secretary a permanent advance of Rs. 750 (rupees seven hundred and fifty) to be recouped as required, and in any case at the end of each month to meet petty expenditure of the office of the Board.