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 165 in Orissa Municipal Rules, 1953 165. When all the accounts, arrears as well as current have been posted and checked by the Executive Officer, column 10 of the register shall be totalled and signed by him.
