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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Ayurvedic Medicine Rules, 1960

(1)All bills or vouchers shall be received and examined by the Registrar. If such bill is for a sum not exceeding Rs. 50 and is in order the Registrar shall be competent to make the payment and if it is for a sum exceeding Rs. 50 the payment shall be made by him after the same is sanctioned by the President.