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 30] [Entire Act] State of Odisha - Subsection Section 30(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995 (e)The Bill amount shall have to be paid by the consumer either in cash or by money order, Bank Draft or Banker's cheque, but not by ordinary cheques.
