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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(c) in The Orissa Payment of Wages Rules, 1936

(c)pleader's fees which shall ordinarily be Rs. 10; provided that the authority or the Court, as the case may be, in any proceedings, may reduce the fee to a sum not less than Rs. 5 or increase it to a sum not exceeding Rs. 30.