Section 1(12)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943

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State of Odisha - Subsection

Section 1(12)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(c)copy or translation of judgement in a case other than a summons case, and copy of the heads of the Judge's charge to the Jury, when the copy or translation is given under Section 371 of the said Code to an accused person,

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State of Odisha - Subsection

Section 1(12)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943