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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(2)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)that the money shown in the accounts as having been disbursed were legally available for and applicable to the service or purpose to which they have been applied or charged;