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] [Entire Act] State of Odisha - Section Section 16 in The Orissa Court-Fees Rules, 1948 16. Fractions of annas to be remitted in calculating fees. - If in any case the amount of the fee chargeable under the Act involves a fraction of an anna, such fraction shall be remitted.
