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 12] [Entire Act] State of Odisha - Subsection Section 12(5) in The Orissa Marine Fishing Regulation Rules, 1983 (5)The collection of fees towards registration and licence, specified under Rules 4 and 8 respectively, shall be deposited under the appropriate receipt Head of Account.
