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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(d) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970

(d)The procedure for the receipt and payment of money and for keeping accounts prescribed in Part X of the General Rules and Circular Orders of the High Court of Judicature, Orissa (Civil) shall, so far as may be practicable, be followed.