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] [Entire Act] State of Odisha - Section Section 32 in The Orissa Court-fees (Amendment) Act, 1939 32. Amendment of Article 21 of Schedule II of Act VII of 1870. - In the column in Article 21 of Schedule II of the principal Act, for the words "twenty rupees" the words "thirty rupees" shall be substituted.
