Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52B] [Entire Act] State of Odisha - Subsection Section 52B(2) in The Orissa Public Demands Recovery Rules, 1963 (2)The intimation shall be sent by registered post with acknowledgement due.Part-IV Scale of fees for process, charges for other proceedings and poundage feesA. Process fees
