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 462] [Entire Act] State of Odisha - Subsection Section 462(d) in Orissa Municipal Rules, 1953 (d)The balance available under this shall lapse to the Council after reserving a sum equal to the probable amount of the deposits referred to in Clause (c) for the next three years.
