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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Orissa Right to Information Rules, 2005

(3)The Public Information Officer shall maintain a cash register in Form-G for recording the details of money received by him relating to providing information and deposit the money in such Head of Account or in any Scheduled Bank in the name of such officer as the concerned Head of Office decides.]