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State of Odisha - Section

Section 22 in The Orissa Agricultural Produce (Development and Warehousing) Corporation Rules, 1959

22.

All payments by the Corporation shall be made on bills or other documents duly prepared and passed by the Managing Director or the officer authorised by him in this behalf. The paid voucher shall be stamped "paid" or so cancelled that it cannot be used a second time, the paid vouchers shall then be kept serially numbered and produced at the time of audit.