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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(xiv) in Rules framed by High Court in relation to Advocates

(xiv)any application for the refund of or out of the moneys paid or recovered as fine or for the return, restitution or restoration of the property forfeited of confiscated in the case or in any appeal, reference, revision or review arising out of the case as per final orders passed in that behalf;