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 84 in The Orissa Hindu Religious Endowments Rules, 1959 84. No money shall be withdrawn from the Bank or Treasury unless it is required for immediate payment and ordered by the Commissioner.
