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 462] [Entire Act] State of Odisha - Subsection Section 462(e) in Orissa Municipal Rules, 1953 (e)In case the difference referred to in Clause (b) above is not covered by the balance under this head, the excess shall be adjusted to the Provident Fund from General Funds of the Council :
