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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(d) in The Orissa Public Demands Recovery Rules, 1963

(d)other special cases where the State Government or Board of Revenue may from time to time, for reasons to be recorded in writing, grant exemption from payment of Court-fees subject to such conditions as may be imposed in each individual case.