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] [Entire Act] State of Odisha - Section Section 162 in Grama Panchayats Rules, 1968 162. Issues for the purpose of destruction shall also be recorded in this register. If any complete book of unused forms is returned it shall be entered in the stock register as a receipt.
