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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4)(a) in The Orissa Subordinate Fisheries Service Rules, 1994

(a)No application shall be considered unless it is accompanied by a Treasury Challan showing payment into a Government Treasury an amount as may be determined by the government from time to time by an order notified in the Officer Gazette as fees for application and examination under the appropriate head of account.