Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 456] [Entire Act]

State of Odisha - Subsection

Section 456(4) in Orissa Municipal Rules, 1953

(4)When the whole or any part of the amount standing to a subscriber's credit in the contribution account is withheld under this rule each local authority which contributed towards the same shall be entitled to a refund of or in proportion to the sum contributed by it together with interest thereon.