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 123] [Entire Act] State of Odisha - Subsection Section 123(i) in Grama Panchayats Rules, 1968 (i)The estimate of receipts is exhaustive and cautious and provided for the collection of the entire loans and tax dues outstanding and those falling due during the budget year and the account is taken of all receipts from all sources.
