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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(5)(a) in The Orissa Tourism Service Rules, 1980

(a)A treasury challan showing payment in to any Government treasury of a sum of Rs. 10 (rupees ten) (Rs. 2.50 if a candidate belonging to any of the Scheduled Castes or Scheduled Tribes) credited to the Government of Orissa under the appropriate head of account as application fee which shall not ordinarily be refunded. Candidate having war/military or approved Military service are exempted from the payment of application fee :