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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Odisha - Subsection

Section 182(3) in Grama Panchayats Rules, 1968

(3)In a surcharge proceeding, the onus will be on the person against whom notice has been issued, to prove to the satisfaction of the Examiner, Deputy Examiner or Assistant Examiner, as the case may be, that the liability found against him in the audit, has been either fully or partly discharged.