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[Cites 0, Cited by 0] [Section 1(22)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(22)(b) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(b)to reduce to one anna all fees exceeding one anna payable under Schedule II upon other applications relating to licences or duplicates granted or renewed under the said rules;