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 50] [Entire Act] State of Odisha - Subsection Section 50(1) in The Orissa Bhoodan and Gramdan Rules, 1972 (1)All moneys received by the Perished shall be brought into account as soon as they are received. All moneys so received shall be credited into the Grama Perished fund daily.
