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State of Odisha - Section

Section 22 in The Orissa Marine Fishing Regulation Rules, 1983

22. Fees payable to the Appellate Board.

- For each sitting of the Appellate Board the Chairman, the members and the Secretary shall receive T.A. and D.A. as admissible under the Orissa T.A. Rules. The cost shall be borne by the Fisheries Department.