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 183] [Entire Act] State of Odisha - Subsection Section 183(2) in The Orissa Municipal Corporation Act, 2003 (2)The amount which should be at the credit of a Singing Fund shall be calculated on the basis of the sums paid into such Sinking Fund under Section 168.
