Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa State Legal Services Authority Regulations, 1996

(3)For the purpose of meeting, the incidental minor charges such as Court fees, stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of rupees three thousand shall be placed at the disposal of the Secretary of the Committee.