Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(d) in The Orissa Hindu Religious Endowments Rules, 1959

(d)whether every item of its expenditure has been sanctioned by the authority competent in that behalf and is supported by a proper voucher;