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 98] [Entire Act] State of Odisha - Subsection Section 98(8) in The Orissa Development Authorities Rules, 1983 (8)Incidental expenses as referred to in Sub-section (4) of Section 78 shall be at the rate of two per cent of the amount collected for payment to the Authority.
