Section 1(24)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

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State of Odisha - Subsection

Section 1(24)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(a)where the amount or value of the property, in respect of which the grant of probate or letters of administration is made, or which is specified in the certificate under Part X of Act 1925 (XXXIX of 1925), does not exceed Rs. 50,000 the whole of the fees leviable in respect of that property,

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State of Odisha - Subsection

Section 1(24)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943