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State of Odisha - Section

Section 16 in The Orissa Hindu Religious Endowments Rules, 1959

16.

No dispute under Section 41 or coming within the purview of that section shall be entertained or taken notice of unless it is affixed with a Court-fee as required under the Schedule and conforms to the requirements under Rules 39, 40, 41, 42 and 44.Rules under Section 42