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 99] [Entire Act] State of Odisha - Subsection Section 99(2) in The Orissa Development Authorities Rules, 1983 (2)All fines payable in connection with prosecutions under the Act shall be credited to the Head of Account assigned under Sub-rule (1) through treasury challan.
