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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(6) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(6)If the Money order is received back undelivered the Sub-Divisional Officer shall keep the amount in Revenue Deposit until the Village Officer claims it when it shall be paid to him or to his agent duly authorised in that behalf.Chapter-VIII Miscellaneous