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 107] [Entire Act] State of Odisha - Subsection Section 107(1) in Grama Panchayats Rules, 1968 (1)A Grama Sasan shall be bound to carry out the terms and conditions, if any, imposed by the State Government in respect of-(a)a loan sanctioned by the State Government to the Grama Sasan; or(b)non-Government loan, if any, taken by the Grama Sasan.
