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 99] [Entire Act] State of Odisha - Subsection Section 99(6) in The Orissa Development Authorities Rules, 1983 (6)It shall be the duty of the Accountant General, Orissa to maintain proper and separate accounts regarding the fines paid in respect of each Authority.
