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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Inland Steam Vessels Rules, 1935

(1)All sums realised as fees and costs under the Act or under these rules shall be paid in Government treasury by means of chalan and credited to the Government of Orissa under the head "XXIV-Ports and Pilotage-B-Other Ports-a-Registration and other fees".