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] [Section 141] [Entire Act] State of Odisha - Subsection Section 141(17) in The Orissa Co-operative Societies Rules, 1965 (17)Persons employed in serving notices or other processes under these rules, shall be entitled to remuneration at such rates, as may, from time to time be fixed by the Registrar.
