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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(33) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(33)to remit the fees chargeable on applications made to a Collector for exemption, refund or abatement of Income-tax or super-tax under the Indian Income-tax Act, 1922 (XI of 1922);