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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994

(2)The application shall be accompanied by a receipt of Treasury Challan showing payment of rupees one thousand towards grant/renewal of licence fee and rupees five hundred towards inspection fee into a Government Treasury under the head of account as specified in Form 1.