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[Cites 0, Cited by 0] [Section 23A(5)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(5)(b) in The Orissa Irrigation Rules, 1961

(b)An application for total or partial exemption of licence fees shall be made to the [Executive Engineer] [Substituted vide O.G.E.No. 1423 Notification No. 51010-IIIW-Legislative 39/99,- R, dated 29.9.1999.] having jurisdiction.