Section 154 in The Orissa Co-operative Societies Rules, 1965
154. Fees to be paid into Treasury.
- [Unless Government otherwise directs, all fees including fees for issue of certified copies payable under the Act or the Rules, except as laid down in Rule 152 shall be paid in shape of Court fee or into the Treasury under the appropriate head.] [Substituted by Orissa Gazette Extraordinary No. 1133 dated 26.7.2002 w.e.f. 26.7.2002]
