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 13] [Entire Act] State of Odisha - Subsection Section 13(3) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951 (3)In all cases the disbursing officer shall record on the payment order the name of the indentifier of the payee, or the fact that he personally knows the payee.
