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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Inland Steam Vessels Rules, 1935

(2)When an Engineer-Surveyor, and a Ship-Surveyor are employed on the survey of the same vessel, the fee payable to the Surveyor under Sub-rule (1) shall be divided equally between the two Surveyors.