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[Cites 0, Cited by 0] [Section 1(22)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(22)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(a)to remit the fees payable under Schedule II upon applications for the grant or renewal of licences or duplicates under the Indian Arms Rules, 1924 in respect of which a fee is payable under those rules;