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 81] [Entire Act] State of Odisha - Subsection Section 81(2) in The Orissa Development Authorities Rules, 1983 (2)Payment of any sum due to the Authority exceeding five hundred rupees in amount shall be made by means of a cheque or Bank draft and not in any other manner.
