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State of Odisha - Section

Section 30 in The Orissa Ayurvedic Medicine Rules, 1960

30.

The Registrar shall receive all money payable to Council. Fie shall be entitled to retain in his hand a permanent advance of a sum of Rs. 300 the balance being deposited in the said Bank to the credit of the Council.The advance shall be utilised for meeting petty expenses of which a record shall be maintained.