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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(10) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(10)to remit the fees chargeable on applications for loans, or for the suspension or remission of loans, under the Land Improvement Loans Act, 1883 (XIX of 1883), or the Agriculturists' Loans Act, 1884 (XII of 1884);