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 102 in Orissa Municipal Rules, 1953 102. When the bills are paid the number and date of the voucher shall be noted on the original bill from which the charge was withheld or omitted or in which it was refunded against the item concerned in order to prevent a second claim being entertained.
