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(4) in The Orissa Development Authorities Rules, 1983 (4)The treasury challan, before it is presented in any treasury for deposit shall be verified as to the correctness of the entry therein by the Court who imposed the fine :
