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State of Odisha - Section

Section 30 in The Orissa Aerial Ropeways Rules, 1959

30.

Every intending promoter, other than the State Government, making an application under Sub-section (1) of Section 4 of the Act shall pay a fee of Rs. 1,000 (One thousand rupees) only unless such fee is remitted wholly or in part by a general or special order of the State Government.