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

State of Odisha - Subsection

Section 1(13) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(13)to direct that the fee chargeable on application to a Collector with respect either to liability to assessment, or to the amount or rate of an assessment under the Indian Income-Tax Act, 1922 (XI of 1922) shall be limited to one anna;