Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Odisha - Subsection

Section 103(2) in The Board's Excise Rules, 1965

(2)The fees for licences mentioned under Sub-rule (1) shall be paid in the manner specified below, namely :Two months' fees in advance and one month's fee on the date on which the currency of the licence begins and one month's fee on the 1st day of every succeeding month until the total fee due for the licence has been realised.